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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(1)(d) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002

(d)Cases requiring recommendation of the State Government or any State Government Agency for obtaining approval of the Central Government under any enactment of Parliament for implementation of investor's project, referred to the Board by;-
(i)the competent authority itself, or
(ii)the State level nodal agency where a competent authority has failed to take decision within the time limit prescribed under clause (b) of sub-section (5) of Section 12;