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

State of Bihar - Subsection

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

(iii)In case the additional information is not sought for by the competent authority within the prescribed time limit from the date of receipt of application, it will be construed that no additional information is required and original time limit for clearance shall apply and the competent authority shall decide on the basis of the documents submitted by the applicant.