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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(3) in National Company Law Tribunal Rules, 2016

(3)Where no petition or application is received from the legal representatives within the period specified in sub-rule (2), the proceedings shall abate:Provided that for good and sufficient reasons shown, the Tribunal may allow substitution of the legal representatives of the deceased at any time before disposing the petition on merits.