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[Cites 0, Cited by 0] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(8) in The Companies Act, 2013

(8)If the Tribunal is satisfied that a company has become a sick company, the Tribunal shall, after considering all the relevant facts and circumstances of the case, decide, as soon as may be, by an order inwriting, whether it is practicable for the company to make the repayment of its debts referred to in subsection (1) within a reasonable time.