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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(2) in Andhra Pradesh Industrial Single Window Clearance Act, 2002

(2)The State Committee shall examine all cases referred to it by the District Committee and pass appropriate orders:Provided that the cases relating to the orders passed by the Government as competent authority shall be referred to the State Board for decision.