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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(2) in Goa Investment Promotion Act, 2014

(2)The applicant shall furnish the required information as expeditiously as possible to the Board and in case such information is required by the Competent Authority or the Consultant, the applicant shall forward the information to the Competent Authority or the Consultant as well as to the Board.