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

Union of India - Subsection

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

(6)The appeal filed before the Appellate Tribunal under sub- section (1) shall be dealt with by it as expeditiously as possible and endeavour shall be made by it to dispose of the appeal finally within six months from the date of the receipt of the appea.