Section 2 in Jharkhand Micro, Small and Medium Enterprises Development Rules, 2017
2. Definitions.
- In these rules, unless the context otherwise requires.(a)"Act" means The Micro, Small and Medium Enterprises Development Act, 2006 (27 of 2006)(b)"Section" means the section of the Act(c)"Arbitration and Conciliation Act" means Arbitration and Conciliation Act, 1996 (26 of 1996;(a)"Council" means Micro, Small Enterprises Facilitation Council (MSEFC) set up by Government of Jharkhand, under the provision Section 20 of Act.(e)"Institute" means any institution or center, which provide alternative dispute resolution service referred to in sub-section (2) and (3) of Section 18 of the Act.(f)"Chairman" means the chairperson of the Micro and Small Enterprises Facilitation Council appointed under the provisions of sub-section (1) of Section 21 of the Act.(g)"Member means member of the Council.(h)"State Government" means Government of Jharkhand.(i)"Micro Small Enterprise (MSE)" means micro small enterprise as per the provisions of the Act.(j)Those words and expressions, used are not defined, but defined in the Act, they will have the same meaning as it is defined for them in the Act.
