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

State of Punjab - Subsection

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

(b)"competent authority" means any department or agency of the State Government or any other agency, Gram Panchayat, Municipality or other local body, which is entrusted with the powers and responsibilities to grant or issue clearances;