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Supreme Court, Central Government, Environmental Clearance - (28 Feb 2025)

CIVIL

Supreme Court has held that Procurement Order 2012 issued under the Micro, Small and Medium Enterprises Development Act, 2006 (MSME Act) is enforceable and the statutory authorities and administrative bodies created are impressed with enforceable duties.

Tags : SUPREME COURT   PROCUREMENT ORDER   STATUTORY AUTHORITIES  

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