Section 73(1) in National Company Law Tribunal Rules, 2016
(1)Where a company fails to redeem the debentures or repay the deposits or any part thereof or any interest thereon, an application under sub-section (10) of section 71 or under sub-section (4) of section 73 of the Act or section 45QA of the Reserve Bank of India Act, 1934 (2 of 1934), shall be filed to the Tribunal, in Form No. NCLT. 11 in duplicate and shall be accompanied by such documents as are mentioned in Annexure B, by-(a)in case of debentures, all or any of the debenture holders concerned, or debenture trustee; or(b)in case of deposits, all or any of the depositors concerned, or where the deposits are secured, by the deposit trustee.
