Section 2(i) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011
(i)"permission" means grant or issue of permission, no-objection certificate, clearance, allotment, consent, approval, registration, enrollment, licence and the like, by any Competent Authority in connection with the setting up of an enterprise in the State of Rajasthan and shall include all such permissions as are required under any Rajasthan law until the enterprise commences its operation;
