Section 9(xvi) in Assam Ease of Doing Business Act, 2016
(xvi)Competent authority or authorities having its own web portal with facilities of online submission, tracking, etc. shall continue with the existing portal till such time as deemed fit and proper in consultation with the Single Window Agency. These web portals shall be hyperlinked with the portal created under the Single Window Agency. However competent authority shall take initiative to interlink with the web portal created by the Single Window Agency.
