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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(a) in The Punjab Industrial Facilitation Act, 2005

(a)"clearances" means no objection certificates, allotments, consents, approvals, permissions, registration, enrolments and licences, granted or issued by the competent authority in connection with the setting up of an industrial undertaking in the State of Punjab;