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[Cites 0, Cited by 0] [Section 10FD(3)] [Section 10FD] [Entire Act]

Union of India - Subsection

Section 10FD(3)(i) in The Companies Act, 1956

(i)"Judicial Member" means a Member of the Tribunal appointed as such under sub-section (2) of section 10-FD and includes the President of the Tribunal;