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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011

(1)The District Empowered Committee shall be competent to consider and dispose of the application for permissions for investment proposals from Rs. 1 crore to Rs. 10.00 crores.