Section 7(2) in Andhra Pradesh Industrial Single Window Clearance Act, 2002
(2)The State Board shall,-(i)review and monitor the disposal of applications by the District Committees, State Committee and competent authorities;(ii)consider and decide cases under Section 20 and cases referred under proviso to Section 17(2z and proviso to Section 19(2);(iii)exercise such other powers and perform such other functions as may be prescribed.
