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[Cites 0, Cited by 2] [Section 434(1)] [Section 434] [Entire Act]

Union of India - Subsection

Section 434(1)(b) in The Companies Act, 2013

(b)any person aggrieved by any decision or order of the Company Law Board made before such date may file an appeal to the High Court within sixty days from the date of communication of the decision or order of the Company Law Board to him on any question of law arising out of such order: