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The Micro, Small and Medium Enterprises Development Act, 2006 5. Functions of Board.- The Board shall, subject to the general directions of the Central Government, perform all or any of the following functions, namely: a. examine the factors affecting the promotion and development of micro, small and medium enterprises and review the policies and programmes of the Central Government in regard to facilitating the promotion and development and enhancing the competitiveness of such enterprises and the impact thereof on such enterprises; b. make recommendations on matters referred to in clause (a) or on any other matter referred to it by the Central Government which, in the opinion of that Government, is necessary or expedient for facilitating the promotion and development and enhancing the competitiveness of the micro, small and medium enterprises; and c. advise the Central Government on the use of the Fund or Funds constituted under section 12.    |
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