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SC: Prior Registration Not Required under MSMED Act to Invoke Payment Dispute Resolution Mechanism - (13 Jan 2025)

CIVIL

Supreme Court has observed that it is not mandatory for the MSMEs to have prior registration under Section 8 of the Micro, Small and Medium Enterprises Development Act, 2006 in order to invoke the payment dispute resolution mechanism under Section 18 of the Act.

Tags : SUPREME COURT   MSMED ACT   PRIOR REGISTRATION  

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