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[Cites 0, Cited by 1] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(1) in Insolvency And Bankruptcy Code, 2016

(1)Notwithstanding anything to the contrary contained under the Companies Act 2013, any person aggrieved by the order of the Adjudicating Authority under this part may prefer an appeal to the National Company Law Appellate Tribunal.