Section 2 in Tamil Nadu Business Facilitation (Amendment) Act, 2022
2. Amendment of section 2.
In section 2 of the Tamil Nadu Business Facilitation Act, 2018 (hereinafter referred to as the principal Act),—(1)clause (a) shall be re-lettered as clause (aa) and before clause(aa)as so re-lettered, the following clause shall be inserted, namely:—“(a) “acknowledgment certificate” means a certificate issued by the Nodal Agency under clause (a) of sub-section (2) of section 11A;”;(2)for clause (l), the following clause shall be substituted, namely:—“(l) “Guidance” means the society formed by the Government and registered under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975) to facilitate setting up of enterprises in the State;”;(3)after clause (r), the following clause shall be inserted,namely:—“(rr) “notified enterprise” means any enterprise or a class or category of enterprise, as may be notified by the Government, from time to time.”.
