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[Cites 0, Cited by 0] [Section 262] [Entire Act]

Union of India - Subsection

Section 262(7) in The Companies Act, 2013

(7)The sanction accorded by the Tribunal under sub-section (4) shall be conclusive evidence that all the requirements of the scheme relating to the reconstruction or amalgamation or any other measure specified therein have been complied with and a copy of the sanctioned scheme certified in writing by an officer of the Tribunal to be a true copy thereof shall in all legal proceedings be admitted as evidence.