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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(2)(vii) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018

(vii)after performing necessary inquiry, recommend action against the Competent Authority if the Committee is of the opinion that there is wilful default in delaying the approval process of applications and grievances ;