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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(3) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002

(3)The State level nodal agency and the District level nodal agencies shall be the Points of Investor Contact and shall be responsible for obtaining clearances required by an investor for establishing industrial undertaking in the State.