Section 21 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
21. Appeal.
- Any applicant aggrieved by the orders of-(i)The District Level Clearance Committee constituted under the Act shall file an appeal to Divisional Level Single Window Clearance Committee within thirty days from the date of the receipt of the order ;(ii)The Divisional Level Single Window Clearance Committee constituted under the Act shall file an appeal to Apex Project Clearance Committee within thirty days from the date of the receipt of the order.
