Section 13(1) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
(1)The Investment Promotion and Facilitation Cell will be responsible for receiving the e-applications, their subsequent processing as per the procedure laid down in this Act and take the proposals to the Apex Project Clearance Committee or the Divisional Level Single Window Clearance Committee or the District Level Single Window Clearance Committee, as the case may be.
