Section 4(1) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(1)For the purpose of speedy issue of various licenses, clearances of certificates required under the various State enactments for setting up of small scale industrial undertakings having capital investment of more than two lakhs rupees in each district of the State, the Government may, by notification, constitute a District Single Window Clearance Board for each district in the State.
