Section 16 in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
16. Timelines for granting clearances.
(1)All new proposals or proposals for expansion of existing industrial/service unit which need clearances under one or more of the applicable laws shall be eligible to apply under this Act.(2)For all clearances, the Departmental Nodal Officer shall process such applications, as and when received by him, within the time line as may be prescribed by the Government in this regard.
