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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(4) in Gujarat Single Window Clearances Rules, 2017

(4)The competent authority shall give permission to an applicant under IFP after all relevant information is provided under CAF and relevant documents are uploaded in Digilocker. The competent authority shall not request the applicant to resubmit the same documents. However, if required additional documents may be asked for related applications by the competent authority.