(5)The [Tribunal] [ Substituted by Act 11 of 2003, Section 15, for " Company Law Board" .], while dealing with an appeal preferred under sub-section (2) or an application made under sub-section (4) may, after hearing the parties, either dismiss the appeal or reject the application, or by order-(a)direct that the transfer or transmission shall be registered by the company and the company shall comply with such order within ten days of the receipt of the order; or(b)direct rectification of the register and also direct the company to pay damages, if any, sustained by any party aggrieved.
