Section 87A(5) in National Company Law Tribunal Rules, 2016
(5)An application filed by the Registrar of Companies for restoration of name of a company in the register of companies under second proviso to sub-section (1) of section 252 shall be in Form No. NCLT 9 and upon hearing the application or any adjourned hearing thereof, the Tribunal may pass an appropriate order, as it deems fit.] [Inserted by Notification No. G.S.R. 351(E), dated 8.5.2019 (w.e.f. 21.7.2016).]
