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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(xiii) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

(xiii)the District Level Single Window Clearance Committee may suo motu or on a reference, examine an order passed by a Competent Authority, rejecting any clearance or approving it with modification, and if the Committee considers that there are valid grounds for a change in such decision, it shall forward such case to the Divisional Level Single Window Clearance Committee with remarks and relevant documents for a decision ; and