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[Cites 0, Cited by 0] [Section 10FM] [Entire Act]

Union of India - Subsection

Section 10FM(2) in The Companies Act, 1956

(2)The Tribunal may, at any time within two years from the date of the order, with a view to rectifying any mistake apparent from the record, amend any order passed by it under sub-section (1), and shall make such amendment if the mistake is brought to its notice by the parties.