Section 3(v) in Mukhya Mantri Swavlamban Yojana, 2019
(v)"Eligible New Industrial Enterprises" means Industrial Enterprise having Udyog Aadhar Memorandum verified by Joint Director of Industries/Deputy Director of Industries/ General Manager, District Industries Centre/Member Secretary, SWCA of the Department of Industries and located within the State of Himachal Pradesh which commences commercial production on or after the date of notification of this Scheme.
