Section 20 in Telangana State Micro and Small Enterprises Facilitation Council Rules, 2017
20. Removal of Difficulties.
- If any difficulty arises during the course of implementation of these Rules, the same shall be clarified by the State Government.Form 1Format for Reference on delayed payment to MSEFC Telangana StateToThe ChairpersonMicro and Small Enterprises Facilitation Council,Telangana State.Reference : Under Section 18 of the Micro, Small & Medium Enterprises Development Act, 2006 (MSMED).I am authorized representative of M/s.......................This firm is a Micro/small unit as per provisions of MSMED Act 2006. litis unit has supplied the goods to M/s.......................... but it has not been paid as per provisions of Section 15 of the MSMED Act, 2006. I, therefore, aggrieved with this unit, wish to file a reference. The information pertaining to the case is as under:
