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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1) in National Company Law Tribunal Rules, 2016

(1)In any enquiry into a claim, the Tribunal may call in the aid of assessor or valuer, not exceeding two in number, who possess any technical or special knowledge with respect to any matter before the Tribunal for the purpose of assisting the Tribunal.