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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(3) in Goa Investment Promotion Act, 2014

(3)The Competent Authority shall send its orders sanctioning or rejecting the application, as the case may be, to the Board and the Board shall forward the same to the applicant within the prescribed time.