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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(6) in National Company Law Tribunal Rules, 2016

(6)A copy of application under sub-section (2) of section 76 and under sub-section (2) of section 74 shall be served on the Regional Director and the Registrar of Companies before the date of hearing.