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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(vi) in Assam Ease of Doing Business Act, 2016

(vi)In case the competent authority does not acknowledge the receipt of attachment within 3 (three) working days of despatch, as noted initially in the system, the fourth working day from despatch shall be construed as reference date specific to clearance ;