Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 87A(4)] [Section 87A] [Entire Act]

Union of India - Subsection

Section 87A(4)(a) in National Company Law Tribunal Rules, 2016

(a)the appellant or applicant shall deliver a certified copy to the Registrar of Companies within thirty days from the date of the order;