Section 5(1) in Rajasthan Micro and Small Enterprises Facilitation Council Rules, 2018
(1)Any aggrieved party may move a reference to the Council having jurisdiction of the area in the Form appended to these rules along with proof of payment of fee. The fee shall be such as may be determined by the State Government, from time to time. The reference must have the Entrepreneur Memorandum Part II /Udyog Aadhar Memorandum (UAM) number, mobile number and email address of the aggrieved party.
