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[Cites 0, Cited by 1] [Section 10FZA] [Entire Act]

Union of India - Subsection

Section 10FZA(1) in The Companies Act, 1956

(1)The Tribunal and the Appellate Tribunal shall not be bound by the procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and, subject to the other provisions of this Act and of any rules made by the Central Government, the Tribunal and the Appellate Tribunal shall have power to regulate their own procedure.