Section 10 in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2018
10. Repeal and savings.
- The Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2007 are hereby repealed:Provided that any action taken under the rules, so repealed, shall be deemed to have been taken under the provisions of these rules.Form(see rule 5(1))Format for Reference on delaYed payment to MSEFC............ToThe ChairpersonMicro Small Enterprises Facilitation Council..........................................................Reference: u/s 18 of the Micro, Small and Medium Enterprises Development Act, 2006I am authorized representative of M/s.......................... This firm is a micro/small unit as per provisions of the Micro, Small and Medium Enterprises Development Act, 2006. This unit has supplied the goods to M/s..................,but it has not been paid as per provisions of section 15. I therefore, aggrieved with this unit, wish to file a reference. The information pertaining to the case is as under:
