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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(5) in The Punjab Industrial Facilitation Act, 2005

(5)In case, an additional information is sought by the competent authority from the applicant, the application for clearances shall be disposed of within the stipulated period, which shall be counted from the date of receipt of the additional information.