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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(2) in National Company Law Tribunal Rules, 2016

(2)If such terms and conditions of conversion are not acceptable to the company, it may, within sixty days from the date of communication of such order, appeal to the Tribunal, in Form - NCLT-9, which shall after hearing the company and the Government, pass such order as it deems fit.