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State of Punjab - Section

Section 13 in The Punjab Industrial Facilitation Act, 2005

13. Application form and fee for clearances.

- The applications for clearances shall be submitted by the applicants in such form (technically called as combined application form) along with such fee, as may be prescribed :Provided that where any form and fee has been prescribed for such clearances in any Central Law, the applications shall be submitted only in that very form along with that fee.