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Union of India - Section

Section 82 in National Company Law Tribunal Rules, 2016

82. Withdrawal of Application filed under section 241.

(1)An application under clause (a) or clause (b) of sub-section (1) of section 241 of the Act, shall not be withdrawn without the leave of the Tribunal.
(2)An Application for withdrawal under sub-rule (1) shall be filed in the Form NCLT-9.