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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(5) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(5)Notwithstanding anything contained in any law for the time being in force any license, clearance or certificate-granted on the basis of a decision under this section by the State Board or a Sub Committee of the State Board shall be deemed to be issued under the respective statute.