Section 2(1) in Andhra Pradesh Industrial Single Window Clearance Act, 2002
(1)"Clearances" means grant or issue of no objection certificate, allotments, consents, approvals, permissions, registrations, enrollments, licences and the like, by any competent authority or authorities in connection with the setting up of an industrial undertaking in the State of Andhra Pradesh and shall include all such clearances required till the industrial undertaking starts commercial production:
