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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(iii) in Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011

(iii)to place the application of the investor before the State Empowered Committee or the District Empowered Committee, as the case may be, for its decision, where the concerned Competent Authority has failed to consider and dispose of the application within the time limit prescribed under section 12;