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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Industrial Single Window Clearance Act, 2002

(2)The Empowered Committee shall, -
(i)review and monitor the disposal of applications by the District Committees and State Committee, and competent authorities:
(ii)consider and decide cases under Sections 18 and 19;
(iii)exercise such other powers and perform such other functions as may be prescribed.