Section 5(8) in The Chhattisgarh, Micro and Small Enterprises Facilitation Council Rules, 2006
(8)It the application on scrutiny is found to be defective and the defect noticed is formal in nature, the Chairman may allow the applicant to rectify the same in his presence and if the said defect is not formal in nature the Chairman may allow the applicant such time to rectify the defect as he may deem fit. The time of rectification shall not be more than 15 days.
