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[Cites 0, Cited by 0] [Section 10FQ] [Entire Act]

Union of India - Subsection

Section 10FQ(4) in The Companies (Second Amendment) Act, 2002

(4)On receipt of an appeal preferred under sub- section (1), the Appellate Tribunal shall, after giving parties to the appeal, an opportunity of being heard, pass such orders thereon as it thinks fit, confirming, modifying or setting aside the order appe led against.