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[Cites 0, Cited by 2] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(5) in The Companies Act, 2013

(5)If the Central Government after receiving the objections or suggestions or for any reason is of the opinion that such a scheme is not in public interest or in the interest of the creditors, it may file an application before the Tribunal within a period of sixty days of the receipt of the scheme under subsection (2) stating its objections and requesting that the Tribunal may consider the scheme under section 232.