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[Cites 0, Cited by 0] [Section 10FL] [Entire Act]

Union of India - Subsection

Section 10FL(6) in The Companies (Second Amendment) Act, 2002

(6)The Principal Bench of the Tribunal shall have powers of transfer of proceedings from any Bench to another Bench of the Tribunal in the event of inability of any Bench from hearing any such proceedings for any reason: Provided that no transfer of any proceedings shall be made under this sub- section except after recording the reasons for so doing in writing.