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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3) in National Company Law Tribunal Rules, 2016

(3)The Bench shall, on receipt of the explanation, and after oral hearing if granted, proceed to decide the matter of imposition of penalty on the facts and circumstances of the case.Part-V Issuance of Orders and Disposal of Cases