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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2) in National Company Law Appellate Tribunal Rules, 2016

(2)The Appellate Tribunal may direct the applicant to deposit with Appellate Tribunal by way of Demand Draft or Indian Postal Order drawn in favour of the Pay and Accounts Officer, Ministry of Corporate Affairs, New Delhi, a sum sufficient to defray the expenses for transmission of the records before the summons is issued.