Section 15(1) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
(1)In case, the Departmental Nodal Officer or the Competent Authority does not respond to the application forwarded by the Single Window Nodal Officer or the Investment Promotion and Facilitation Cell, within the prescribed timeline, the requisite clearances applied for by the applicant shall be deemed to have been granted and no further objection will be raised :Provided that if at a later stage it is found that any information submitted by the applicant is false, the deemed approval shall be revoked.
