Section 41 in National Company Law Appellate Tribunal Rules, 2016
41. Registers to be maintained.
- The following Registers shall be maintained and posted on a day to day basis by the Registry of the Appellate Tribunal by such ministerial officer or officers as the Registrar may, subject to any order of the Chairperson, direct:-(a)register of appeals;(b)register of unnumbered appeals; and(c)register of Interlocutory applications;
