Section 87A(4)(c) in National Company Law Tribunal Rules, 2016

[Cites 0, Cited by 0] [Section 87A(4)] [Section 87A] [Entire Act]

Union of India - Subsection

Section 87A(4)(c) in National Company Law Tribunal Rules, 2016

(c)the appellant or applicant do pay to the Registrar of Companies his costs of, and occasioned by, the appeal or application, unless the Tribunal directs otherwise; and

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Union of India - Subsection

Section 87A(4)(c) in National Company Law Tribunal Rules, 2016