Bom HC: Facilitation Council’s Mandate Won’t Terminate Only for Failing to Render Award in 90 Days - (13 Feb 2025)
CIVIL
Bombay High Court has held that mandate given by the MSME Facilitation Council will not get terminated merely on the ground that it failed to render award within ninety days under Section 18(5) of MSME Act, 2006 from the date of entering reference.
Tags : BOMBAY HIGH COURT 90 DAYS MSME FACILITATION COUNCIL
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