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Tel. HC: While Releasing Amount Under S. 19 of MSME Act, Reasons Must be Assigned by Courts - (24 Jun 2024)

CIVIL

Telangana High Court has held that, reasons must be assigned by the court while releasing the amount under Section 19 of the Micro, Small and Medium Enterprises Development Act, 2006.

Tags : TELANGANA HIGH COURT   MSME ACT   RELEASING AMOUNT  

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