Section 82 in National Company Law Appellate Tribunal Rules, 2016
82. Recording of deposition.
(1)The deposition of a witness shall be recorded in Form NCLAT-7.(2)Each page of the deposition shall be initialed by the Members constituting the Bench.(3)Corrections, if any, pointed out by the witness may, if the Bench is satisfied, be carried out and duly initialled, and if not satisfied, a note to the effect be appended at the bottom of the deposition.
