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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2) in National Company Law Tribunal Rules, 2016

(2)In respect of every interlocutory application, there shall be paid fees as prescribed in Schedule of Fees of these rules:Provided that no fee shall be payable or shall be liable to be collected on an application filed by the Registrar of Companies, Regional Director or by an officer on behalf of the Central Government.