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] [Section 8] [Entire Act] State of Rajasthan - Subsection Section 8(2) in Rajasthan Enterprises Single Window Enabling and Clearance Rules, 2011 (2)The State Empowered Committee shall be competent to consider and dispose of the application for permission for investment proposals above Rs.10.00 crores.
