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[Cites 0, Cited by 0] [Section 291] [Entire Act]

Union of India - Subsection

Section 291(9) in Companies (Court) Rules, 1959

(9)Where the Court has sanctioned the reconstruction of the company under liquidation or a scheme of arrangement of its affairs, or where for any reason the Court is of the opinion that the fees prescribed in paragraphs (2) and (3) above would be excessive, such reduction may be made in the said fees as the Court thinks fit.