Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(1) in Goa Investment Promotion Act, 2014

(1)On receipt of an application, the Board or the Competent Authority or the Consultant, as the case may be, may seek and obtain additional information, if any required, from the applicant. In case such information is required to the Competent Authority or the Consultant, a copy of letter addressed to applicant shall be forwarded to Board also.