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

State of Chattisgarh - Subsection

Section 12(10) in Chhattisgarh Audyogik Nivesh Protsahan Adhiniyam, 2002

(10)The applicant may proceed to execute the work or take other action following the deemed approval referred to in sub-section (8), but not so as to contravene any of the substantive provisions of Acts or rules or bye laws applicable to such clearances.]