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[Cites 0, Cited by 31] [Section 10E] [Entire Act]

Union of India - Subsection

Section 10E(5) in The Companies Act, 1956

(5)[ Without prejudice to the provisions of sub-sections (4-C) and (4-D), the Company Law Board shall in the exercise of its powers and the discharge of its functions under this Act or any other law be guided by the principles of natural justice and shall act in its discretion.