Section 2(5) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
(5)"Clearances" mean grant or issue of no objection certificate, allotments, consents, approvals, permissions, registrations, memorandum, enrolments, licenses and renewals thereof, by any Competent Authority or authorities designated to grant such clearances in connection with the setting up of an enterprise in the State under the relevant laws and shall include all such clearances required by an enterprise for its establishment and operation ;
