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[Cites 0, Cited by 0] [Section 245(5)] [Section 245] [Entire Act]

Union of India - Subsection

Section 245(5)(b) in The Companies Act, 2013

(b)all similar applications prevalent in any jurisdiction should be consolidated into a single application and the class members or depositors should be allowed to choose the lead applicant and in the event the members or depositors of the class are unable to come to a consensus, the Tribunal shall have the power to appoint a lead applicant, who shall be in charge of the proceedings from the applicant’s side;