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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Industrial Facilitation Act, 2005

(2)The orders passed by the State Board shall be final and binding on the Empowered Committee, the District Committee and the competent authority, and if there is any conflict between the decisions of the State Board and the Empowered Committee, the decision of the State Board shall prevail.