Section 3(3)(l) in The Micro, Small And Medium Enterprises Development Act, 2006

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Union of India - Subsection

Section 3(3)(l) in The Micro, Small And Medium Enterprises Development Act, 2006

(l)twenty persons to represent the associations of micro, small and medium enterprises, including not less than three persons representing associations of women’s enterprises and not less than three persons representing associations of micro enterprises, to be appointed by the Central Government;

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Union of India - Subsection

Section 3(3)(l) in The Micro, Small And Medium Enterprises Development Act, 2006