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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

(1)The Common Application Form shall be used to file e-applications, along with fees, as shall be prescribed, in lieu of existing multiple forms being used under various laws. All concerned Competent Authorities shall accept such e-applications for processing and granting requisite clearances.