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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(3)(iv) in Bihar Industrial Investment Promotion Rules, 2016

(iv)In case the additional information is sought for by the competent authority within the prescribed time limit, the time limit prescribed in Section 5 and Section 6(4) of the Act shall be counted from the date on which the additional information is furnished by the applicant online.