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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(iii) in Bihar Industrial Investment Promotion Rules, 2016

(iii)Proposals which involve investment of more than Rs. 10 Crore and up to a limit of Rs. 20 Crore shall be decided jointly by the Minister, Department of Industries and Minister, Department of Finance. The Minister, Department shall decide within 15 days and subsequently the Finance Minister shall take a decision within the next 15 days.