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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in National Company Law Tribunal Rules, 2016

(2)The President or any Member recusing himself may record reasons for recusal:Provided that no party to the proceedings or any other person shall have a right to know the reasons for recusal by the President or the Member in the case.Part-VI Other Procedures