Section 43(1) in National Company Law Tribunal Rules, 2016
(1)The Bench may, before passing orders on the petition or application, require the parties or any one or more of them, to produce such further documentary or other evidence as it may consider necessary:-(a)for the purpose of satisfying itself as to the truth of the allegations made in the petition or application; or(b)for ascertaining any information which, in the opinion of the Bench, is necessary for the purpose of enabling it to pass orders in the petition or application.
