Section 7(4) in Goa Investment Promotion Act, 2014
(4)Upon declaration and notification of an area under sub-section (2), all powers, functions and duties under the Acts referred to in sub-section (3) and under other Statutes and the rules, regulations framed thereunder shall be vested, conferred upon, and discharged by the Secretary to the Government of the concerned Department and he shall have all the powers to accord clearances on such terms and conditions and on payment of such fees, as prescribed under relevant Statute.
