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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011

(3)The Government may, by notification, constitute a District Empowered Committee for each district to consider and dispose of applications for permission required under Rajasthan laws in case the Competent Authority has failed to consider and dispose of such applications within the time limit prescribed under section 12.