Section 12(2) in Jammu and Kashmir Single Window (Industrial Investments and Business Facilitation) Act, 2018
(2)The General Managers of the concerned District Industries Centre of Department of Industries and Commerce at the district and local level will act as local nodes of Investment Promotion and Facilitation Cell for disposing of all investment proposals in the State received through the Common Application Form. The Cell shall work with the Officers of the Industries Department across the State to establish a State wide hub which will address business concerns and issues collectively.
