Section 18 in The Punjab Industrial Facilitation Act, 2005
18. Review of order by the State Board.
- Notwithstanding anything contained in any State Law, for the time being in force, the State Board may, either suo moto or on a reference made to it, examine any order passed by the Empowered Committee, rejecting any clearance or approving the same, and pass a revised order, as it may deem fit and the order so passed, shall be final.
