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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(2)Without prejudice to the provisions of sub-section (1) the Government or any officer authorized by the Government in that behalf, may call for reports, returns and other Information from the industrial township authority in regard to the implementation of any Scheme.