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Union of India - Section

Section 119 in National Company Law Tribunal Rules, 2016

119. Appearance of authorised representative.

- Subject to as hereinafter provided, no legal practitioner or authorised representative shall be entitled to appear and act, in any proceeding before the Tribunal unless he files into Tribunal vakalatnama or Memorandum of Appearance as the case may, duly executed by or on behalf of the party for whom he appears.