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J&K HC: Award Passed under MSME Act Can’t be Challenged before HC - (13 Feb 2025)

CIVIL

Jammu and Kashmir High Court has held that a party cannot challenge an award passed under the Micro, Small & Medium Enterprises Development Act, 2006 (MSME Act) before the High Court as the statutory authority provided under the Act must be exhausted.

Tags : J&K HIGH COURT   MSME ACT   HIGH COURT  

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