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Cal. HC: Facilitation Council Can’t Delegate Decision Making to a Chartered Accountant - (16 Oct 2023)

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Calcutta High Court has held that Facilitation Council cannot desert the task of decision-making and leave it to a Chartered Accountant and depend on the arid landscape of the figures presented by the latter who is not the arbitral tribunal under the MSMED Act.

Tags : CALCUTTA HIGH COURT   FACILITATION COUNCIL   CHARTERED ACCOUNTANT   MSME  

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