Section 20 in Jharkhand Single Window Clearance Act, 2015
20. Self-Certification.
(1)Every entrepreneur shall furnish a self-certification, in such form as may be prescribed, at the time of submitting the duly completed CAF and thereafter the appropriate authority within in the prescribed time limit that he/she shall comply with the applicable provisions of the applicable Acts and rules made there under.(2)The self-certification furnished as in sub-section (1) by the entrepreneurs(s) shall be accepted by the appropriate authorities for the purpose of granting and issuing of clearance and giving other benefits to the entrepreneur(s).
