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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(4) in National Company Law Tribunal Rules, 2016

(4)Every petition or application including interlocutory application shall be verified by an affidavit in Form No. NCLT. 6. Notice to be issued by the Tribunal to the opposite party shall be in Form NCLT-5.