Section 12(8) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002
(8)Notwithstanding anything contained in any law enacted by the State legislature for the time being in force, the State Government may prescribe the clearances required by an investor in respect of which failure of the competent authority to pass final order on investor's application within the prescribed time limit shall result in deemed approval.
