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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(4) in Jharkhand Single Window Clearance Act, 2015

(4)The Governing Body shall meet as often as required to carry out its functions but it shall meet at least twice in every year at such place, as the Chairman of the Governing Body may decide, for performance review of the High Powered Committee and the Single Window Clearance Committee; and for providing necessary recommendations where required.