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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1) in Tamil Nadu Business Facilitation Act, 2018

(1)Notwithstanding anything contained in any State law for the time being in force, the Government may prescribe,-
(a)the procedure for processing and disposal of applications;
(b)the time limit for raising queries, processing and disposal of applications by the Competent Authority.