Section 26 in Tamil Nadu Business Facilitation Act, 2018
26. Revision of cases by MSME Investment Promotion and Monitoring Board.
Notwithstanding anything contained in any State law for the time being in force, the MSME Investment Promotion and Monitoring Board may, either suo motu or on a reference, examine any orders passed by the MSME District Single Window Committee or MSME State Single Window Committee and pass appropriate orders as it deems fit and such orders shall be final.Chapter - V Miscellaneous
