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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011

(5)The Nodal Agency shall monitor the disposal of applications within the time limit specified in these rules and keep a record of the communication between applicant and the Competent Authority.] [Substituted by Rajasthan Notification No. G.S.R. 7, dated 24.5.2016.]