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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5) in The Orissa Industries (Facilitation) Act, 2004

(5)The District Authority shall be the final Authority in granting approvals for the projects placed before it and the approvals given by the District Authority shall be binding on all the Department or Authorities concerned and such Departments or Authorities shall issue the required clearances within the specified time limit, subject to compliance of provisions of the applicable Acts and Rules or Orders or Instructions by the Industrial Units.