Section 71(3) in National Company Law Tribunal Rules, 2016
(3)The company shall at least fourteen days before the date of hearing(a)advertise the petition in accordance with rule 35; and(b)serve, by registered post with acknowledgement due, a notice together with the copy of the application to the [Regional Director] [Substituted 'Central Government' by Notification No. G.S.R. 29(E), dated 15.1.2019 (w.e.f. 21.7.2016).], Registrar of Companies and to the Securities and Exchange Board of India, in the case of listed companies and to the regulatory body, if the company is regulated under any other Act.
