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[Cites 0, Cited by 0] [Section 253] [Entire Act]

Union of India - Subsection

Section 253(7) in The Companies Act, 2013

(7)The Tribunal shall, within a period of sixty days of the receipt of an application under sub-section (1) or sub-section (4), determine whether the company is a sick company or not:Provided that no such determination shall be made in respect of an application under sub-section (1) unless the company has been given notice of the application and a reasonable opportunity to reply to the notice within thirty days of the receipt thereof.