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Union of India - Section

Section 15 in National Company Law Appellate Tribunal Rules, 2016

15. Power to extend time.

- The Appellate Tribunal may extend the time appointed by these rules or fixed by any order, for doing any act or taking any proceeding, upon such terms, if any, as the justice of the case may require, and any enlargement may be ordered, although the application therefore is not made until after the expiration of the time appointed or allowed.Part - II Powers of the Registrar