Section 2(1) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2018
(1)In these rules, unless the context otherwise requires, -(i)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act No. 27 of2006);(ii)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (Central Act No. 26 of 1996);(iii)"Council" means the Rajasthan Micro and Small Enterprises Facilitation Council established by the Government under section 20 of the Act;(iv)"Chairperson" means the Chairperson of the Council;(v)"Government" means the Government of Rajasthan;(vi)"Institute" means any institution or center providing alternate dispute resolution services referred to in sub-section (2) and (3) of section 18 of the Act;(vii)"Member" means a member of the Council; and(viii)"Section" means a section of the Act.
