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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

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

(d)"Clearance" means and includes grant or issue of no objection certificate, consent, enrolment, registration, permission, approval, licence, allotment, and the like by any competent authority/Government agency in connection with setting up of a business undertaking/project in the State of Goa;