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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

(2)The Department may conduct inspection based on computerized risk assessment prescribed under the relevant Act or the rules made thereunder. However, the inspection in respect of the complaints may be conducted under the authorization of the Head of the Department.