Section 18A(2) in Rajasthan Investment Promotion Scheme, 2014
(2)The Commissioner Commercial Taxes or the Commissioner Industries, on receipt of the agenda note and minutes of meeting as mentioned in sub-clause (1) above, may examine the agenda note and minutes of meeting. If any inconsistency is found, the said authority shall file an application for review of decision of District Level Screening Committee, before the State Level Screening Committee within one hundred eighty days of receipt of agenda note and minutes.
