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[Cites 0, Cited by 0] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(2) in Companies (Winding Up) Rules, 2020

(2)It shall be open to any creditor or contributory to apply to the Tribunal for leave to intervene in the appeal and the Tribunal may if it thinks fit grant the leave subject to such terms and conditions as may be just and where such leave has been granted notice of the hearing of the appeal shall be given to such creditor or contributory.