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[Cites 0, Cited by 1] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(8) in The Companies Act, 2013

(8)Where any application filed before the Tribunal is found to be frivolous or vexatious, it shall, for reasons to be recorded in writing, reject the application and make an order that the applicant shall pay to the opposite party such cost, not exceeding one lakh rupees, as may be specified in the order.