Section 2 in Assam Micro And Small Enterprises Facilitation Council Rules, 2018
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);(b)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (26 of 1996);(c)"Council" means the Assam Micro and Small Enterprises Facilitation Council, established by the Government under section 20 of the Act;(d)"Chairperson" means the Chairperson of the Council appointed under clause (i) of sub-section (1) of section 21 of the Act;(e)"Government" means the Government of the State of Assam, in the Department of Industries and Commerce;(f)"Institute" means any institution or centre providing alternate dispute resolution service referred to in sub-sections (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 Act;(i)"section" means a section of the Act;(j)The words and expressions used and not defined in these rules, but defined in the Act shall have the same meanings, respectively assigned to them in the Act.
