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Union of India - Section

Section 60 in National Company Law Appellate Tribunal Rules, 2016

60. Fee payable for inspection.

- Fee as given in the Schedule of the fees appended to these rules shall be payable by way of Demand Draft or Indian Postal Order to be drawn in favour of the Pay and Accounts Officer, Ministry of Corporate Affairs, New Delhi on any application for inspection of records of a pending or decided case.