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[Cites 0, Cited by 0] [Section 262(3)] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(3)(i) in The Companies Act, 2013

(i)The scheme prepared by the company administrator shall be examined by the Tribunal and a copy of the scheme with modification, if any, made by the Tribunal shall be sent, in draft, to the sick company and the company administrator and in the case of amalgamation, also to any other company concerned, and the Tribunal may publish or cause to be published the draft scheme in brief in such daily newspapers as the Tribunal may consider necessary, for suggestions and objections, if any, within such period as the Tribunal may specify.