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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(f) in Assam Ease of Doing Business Act, 2016

(f)"competent authority" means any department or agency or instrumentality of the Government, Corporation, Board, Panchayat, Municipality, Development Authority, Territorial Councils or Councils or other local body, or authority which are entrusted with the powers and responsibilities to grant or issue clearances;