Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 21 in Andhra Pradesh Industrial Single Window Clearance Act, 2002 21. Pecuniary jurisdiction of District Committees. - The Government may by notification specify the investment limit upto which the applications for clearances shall be made to the District Committees.
