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State of Rajasthan - Section
Section 9 in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
9. Appeal against Decision of Prescribed Authority.
- Any Industrial unit aggrieved by the decision of the Prescribed Authority stipulated under Clause 6 of the Scheme may appeal against such decision, within a period of 60 days from the date of receipt of the decision, to the following State Level Apex Committee (SLAC) whose decision shall be final :| (i) Secretary, Industries | Chairman |
| (ii) Representative of RFC | Member |
| (iii) Representative of RIICO | Member |
| (iv) Additional Director Industries | Member |
| (v) Director, Industries | Member-Secretary |