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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(e) in Goa Investment Promotion Act, 2014

(e)"Competent Authority" means and includes any Department or Government Agency, Panchayat, Municipal Corporation or Municipal Council or other local body/authority, which is entrusted with the powers and responsibilities to grant or issue any clearance;