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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(vii) in Assam Ease of Doing Business Act, 2016

(vii)The competent authority may ask for additional information from the applicant only once, within first 3 (three) days of application which may be extended up to a maximum of 7(seven) days in case of the Guwahati Municipal Corporation, under intimation to the Chief Executive Officer ;