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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Industrial Single Window Clearance Act, 2002

(2)The Empowered Committee shall examine all cases referred to it by the State Committee and pass appropriate orders:Provided that the cases relating to the orders passed by the Government as competent authority shall be referred to the State Investment Promotion Board for decision.