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[Cites 0, Cited by 2] [Section 448(1)] [Section 448] [Entire Act]

Union of India - Subsection

Section 448(1)(a) in The Companies Act, 1956

(a)may be appointed from a panel of professional firms of chartered accountants, advocates, company secretaries, costs and works accountants or firms having a combination of these professions, which the Central Government shall constitute for the Tribunal; or