Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 17 in Goa Investment Promotion Act, 2014

17. Application for clearance.

(1)All applications for clearances shall be submitted to the Board in such form, in such manner, accompanied with such fees, as may be prescribed.
(2)The Board may seek the views of an Expert or Consultant wherever necessary before it decides to grant in-principle approval.
(3)The Board shall thereafter send applications to the Competent Authority for processing and disposal.