Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(2)Such bye-laws may provide for, -
(a)the procedure to be followed by the State Board, District Boards and industrial Area Board for transaction of their business;
(b)all matters connected with granting of licenses, clearances or certificates by the State Board, district boards and Industrial Area Boards.