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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(e) in Assam Ease of Doing Business Act, 2016

(e)he shall issue notices to the competent authority, in case of their failure to provide necessary clearances within the stipulated time and same be intimated to the concerned administrative departments for taking necessary action ;