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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(1) in Telangana State Industrial Project Approval and Self Certification System (Ts-Ipass) Act, 2014

(1)It shall be competent for the Government to prescribe combined application forms which may consist of,-
(a)forms under Central enactments without any change; and
(b)Existing forms or new forms in lieu of the existing forms under State enactments.