Section 2 in Jammu and Kashmir Micro and Small Enterprises Facilitation Council Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006, Central Act) ;(b)"Arbitration and Conciliation Act" means the Jammu and Kashmir Arbitration and Conciliation Act, 1997 (XXV of 1997) ;(c)"Council" means the Jammu and Kashmir Micro and Small Enterprises Facilitation Council, established by the Government of Jammu and Kashmir under section 20 of the Act ;(d)"Chairperson" means the Chairperson of the Council ;(e)"Government" means the Government of the Jammu and Kashmir, in the Department of Industries and Commerce ;(f)"Institute" means any institution or centre providing Alternate Dispute Resolutions Service referred to in sub-section (2) and (3) of section 18 of the Act ;(g)"Member" means a member of the Council ;(h)"MSE" unit means a Micro or Small Enterprise as per the provisions of the Act ;(i)"Section" means a section of the Act ;(j)The words and expressions used and not defined, shall have the meanings as assigned to them in the Micro, Small and Medium Enterprises Development Act, 2006.
