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[Cites 0, Cited by 10] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Interest On Delayed Payments To Small Scale And Ancillary Industrial Undertakings Act, 1993

(b)"appointed day" means the day following immediately after the expiry of the period of thirty days from the day of acceptance or the day of deemed acceptance of any goods or any services by a buyer from a supplier;