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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3) in Tamil Nadu Business Facilitation (Amendment) Act, 2022

(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.”.