Section 2 in Rajasthan Micro, Small and Medium Enterprises (Facilitation of Establishment and Operation) Act, 2019
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Acknowledgment Certificate" means the acknowledgment certificate issued under section 5;(b)"approval" means any permission, no-objection, clearance, consent, approval, registration, licence and the like, required under any Rajasthan Law in connection with the establishment or operation of an enterprise in the State of Rajasthan;(c)"Competent Authority" means any department or agency of the Government or a local authority, statutory body, State owned corporation, Panchayati Raj Institution, Municipality, Urban Development Authorities, Urban Improvement trust or any other authority or agency constituted or established by or under any Rajasthan Law or under administrative control of the Government, which is entrusted with the powers or responsibilities to grant or issue approval for establishment or operation of an enterprise in the State;(d)"District Empowered Committee (DEC)" means the District Empowered Committee constituted under section 3 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011 (Act No. 7 of 2011);(e)"enterprise" means a micro, small or medium enterprise;(f)"Government" means the State Government of Rajasthan;(g)"micro, small or medium enterprise" means the Micro, Small or Medium Enterprises, as defined in the Micro, Small and Medium Enterprises Development Act, 2006 (Central Act No. 27 of 2006), as amended from time to time;(h)"nodal agency" means the nodal agency referred to in section 3;(i)"notification" means a notification published in the Rajasthan Gazette and the word 'notified' shall be construed accordingly;(j)"prescribed" means prescribed by the rules made under this Act;(k)"State" means the State of Rajasthan; and(l)"State Empowered Committee (SEC)" means the State Empowered Committee constituted under section 3 of the Rajasthan Enterprises Single Window Enabling and Clearance Act, 2011 (Act No. 7 of 2011).
