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[Cites 0, Cited by 0] [Section 11A(2)] [Section 11A] [Entire Act]

State of Tamilnadu - Subsection

Section 11A(2)(a) in Tamil Nadu Business Facilitation Act, 2018

(a)On receipt of a Combined Application Form from a notified enterprise under sub-section (1), the Nodal Agency shall issue an acknowledgment certificate to the applicant in such Form and within such time limit as may be prescribed;(b)An acknowledgment certificate issued under clause (a), shall, for all purposes, have effect as if it is a clearance as defined in clause (c) of section 2, for such of the clearances as may be notified by the Government, from time to time, for a period of three years from the date of its issue. Before expiry of the three year period, such enterprise shall obtain the clearances from the Competent Authority concerned;(c)In the event of any violation of self-certification, the acknowledgment certificate shall be cancelled by the Nodal Agency:Provided that no such cancellation shall be made unless the applicant is given a reasonable opportunity of being heard.