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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3)(v) in Bihar Industrial Investment Promotion Rules, 2016

(v)The competent authority shall process the application and communicate the decision (approve/reject the request along with his comments) within the time limit prescribed in Section 5 and Section 6(4) of the Act to the applicant.