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State of Assam - Section

Section 10 in Assam Ease of Doing Business Act, 2016

10. Self Certification.

(1)Every applicant shall furnish a 'Self Certificate" at the time of submitting Online application to the Single Window Agency in the format attached with the application form.
(2)The Self Certificate furnished by the applicant shall be taken into consideration and accepted by the competent authority as a reliable document to which the applicant shall be fully responsible.Explanation: The word "applicant"mentioned in Sections 8 and 9 of this Act shall also mean Registered Technical Personal (RTPs) through whom the Building permission proposals are submitted in respect of Guwahati Metropolitan Development Authority (GMDA).