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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(ii) in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017

(ii)Such references should be attached with fee or processing charges as notified by the Government vide Para 3(iv) above and with an undertaking from aggrieved MSE unit that it has not moved a reference before the civil Court on the same dispute.