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[Cites 0, Cited by 0] [Section 442] [Entire Act]

Union of India - Subsection

Section 442(1) in The Companies Act, 2013

(1)The Central Government shall maintain a panel of experts to be called as the Mediation and Conciliation Panel consisting of such number of experts having such qualifications as may be prescribed for mediation between the parties during the pendency of any proceedings before the Central Government or the Tribunal or the Appellate Tribunal under this Act.