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[Cites 0, Cited by 0] [Section 218] [Entire Act]

Union of India - Subsection

Section 218(2) in The Companies Act, 2013

(2)If the company, other body corporate or person concerned does not receive within thirty days of making of application under sub-section (1), the approval of the Tribunal, then and only then, the company, other body corporate or person concerned may proceed to take against the employee, the action proposed.