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[Cites 0, Cited by 29] [Section 420] [Entire Act]

Union of India - Subsection

Section 420(2) in The Companies Act, 2013

(2)The Tribunal may, at any time within two years from the date of the order, with a view to rectifying any mistake apparent from the record, amend any order passed by it, and shall make such amendment, if the mistake is brought to its notice by the parties:Provided that no such amendment shall be made in respect of any order against which an appeal has been preferred under this Act.