Section 2(1) in Himachal Pradesh Micro and Small Enterprises Facilitation Council Rules, 2018
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006);(b)"Arbitration and Conciliation Act" means the Arbitration and Conciliation Act, 1996 (26 of 1996);(c)"Council" means the Himachal Pradesh Micro and Small Enterprises Facilitation Council, established by the Government under section 20 of the Act;(d)"Chairperson" means the Chairperson of the Council appointed under clause (i) of sub-section (1) of section 21 of the Act;(e)"Government" means the Government of the Himachal Pradesh;(f)"Institution" means any institution or centre providing alternate dispute resolution service referred to in sub-section (2) and (3) of section 18 of the Act;(g)"member" means a member of the Council; and(h)"Section" means a section of the Act;
