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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jharkhand - Subsection

Section 19(1) in Jharkhand Single Window Clearance Act, 2015

(1)The Combined Application Form(s) (CAF) shall be prescribed, along with such fees, in lieu of existing forms prescribed under applicable Acts and Industrial Policy, as notified from time to time. All appropriate authorities shall accept such CAF for processing and issue of required clearances.