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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Industrial Facilitation Act, 2005

(2)The decisions of the Empowered Committee shall be final and binding on the District Committees and the competent authorities and if there is any conflict between the decisions of the Empowered Committee, the District Committee, or the competent authority, the decision of the Empowered Committee shall prevail.