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[Cites 0, Cited by 35] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Micro, Small And Medium Enterprises Development Act, 2006

(b)“appointed day” means the day following immediately after the expiry of the period of fifteen days from the day of acceptance or the day of deemed acceptance of any goods or any services by a buyer from a supplier.