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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(3) in Assam Ease of Doing Business Act, 2016

(3)The applicant may proceed to execute the work or take other necessary action after receiving the information from the Single Window Agency under sub-section (2) of this section, but not so as to contravene any of the provisions of the relevant Acts, rules or bye-laws made thereunder applicable to such clearances.