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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(9) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002

(9)The nodal agency shall inform the applicant the date of receipt of his application referred to in sub-section (8) by the competent authority and the date on which the application was deemed to have been approved under sub-section (8).