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Union of India - Section

Section 13 in National Company Law Tribunal Rules, 2016

13. Listing of cases.

- An urgent matter filed before 12 noon shall be listed before the Tribunal on the following working day, if it is complete in all respects as provided in these rules and in exceptional cases, it may be received after 12 noon but before 3.00 P.M. for listing on the following day, with the specific permission of the Bench.