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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jharkhand - Subsection

Section 25(2) in Jharkhand Single Window Clearance Act, 2015

(2)The second appeal against the order of High Powered Committee shall lie Appeals with Governing Body through Principal Secretary/Secretary Industries and decision of Governing Body is final and binding on all under this Act.