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State of Tamilnadu - Section

Section 19 in Tamil Nadu Business Facilitation Act, 2018

19. Revision of cases by Investment Promotion and Monitoring Board.

Notwithstanding anything contained in any State law for the time being in force, the State Single Window Monitoring Committee may, either suo motu or on a reference, examine any order passed by the State Single Window Committee and pass appropriate orders as it deems fit and such orders shall be final.