Section 240A(6) in Insolvency And Bankruptcy Code, 2016
(6)Every notification issued under this section shall be laid, as soon as may be after it is issued, before each House of Parliament.Explanation. - For the purposes of this section, the expression "micro, small and medium enterprises" means any class or classes of enterprises classified as such under sub-section (1) of section 7 of the Micro, Small and Medium Enterprises Development Act, 2006.]
