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[Cites 0, Cited by 0] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(3) in Companies (Winding Up) Rules, 2020

(3)Notes of the examination may be permitted to be taken by the witness or any person on his behalf on his giving an undertaking to the Tribunal that such notes shall be used only for the purpose of the re-examination of the witness and on the conclusion of the examination the notes shall unless otherwise directed by the Tribunal be handed over to the Tribunal for destruction.