Section 8(3) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(3)Every investor shall furnish a 'Self Certification', in the prescribed form, at the time of submitting application form to the Nodal Agency, certifying that he shall comply with the applicable provisions of the relevant laws. The Self Certification furnished by the investor shall be accepted by the Competent Authority for the purpose of issuing and granting permission.
