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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in RIICO Industrial Areas (Prevention of Unauthorized Development and Encroachment) Regulations, 2003

(4)Where the application for permission is accepted in full or in part, the Managing Director or the authorised officer shall state in his order as to in which manner and by which time not exceeding thirty days, the terms and conditions laid down by him for such permission shall be complied with by person making the application.