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[Cites 0, Cited by 0] [Section 15MC] [Entire Act]

Union of India - Subsection

Section 15MC(5) in The Finance Act, 2017

(5)On the application of any of the parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Presiding Officer of the Securities Appellate Tribunal may transfer any case pending before one Bench, for disposal, to any other Bench.