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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(2) in National Company Law Tribunal Rules, 2016

(2)An application under sub - rule (1) shall state whether a notice of intention to apply for such leave, as required under the proviso to sub-section (1) of section 243 of the Act, has been given to the Central Government and such application shall also be accompanied by a copy of such notice.