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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(2)(a) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(a)to recommend to the authority concerned the issue of the license or permission applied without any modifications or with such modifications as it thinks fit to make; or