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State of Rajasthan - Section

Section 3 in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011

3. [ Application. [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.]

(1)Every application for seeking Permissions specified in Schedule-I shall be filed electronically on the Portal. The Application Form shall be duly filled and accompanied with required documents. However, in case of failure of electronic system due to unforeseen circumstances, the applicant may submit application in physical format to the Nodal Agency.
(2)Applicant shall furnish the self certification in Form-I at the time of registering on the Portal and it shall be deemed to have been furnished with every application for the Permissions within the meaning of sub-section (3) of section 8 of the Act.]