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[Cites 0, Cited by 0] [Section 424B] [Entire Act]

Union of India - Subsection

Section 424B(3) in The Companies (Second Amendment) Act, 2002

(3)The operating agency shall complete its inquiry as expeditiously as possible and submit its report to the Tribunal within twenty- one days from the date of such order: Provided that the Tribunal may extend the said period to forty days for reasons to be recorded in writing for such extension.