Section 164 in National Company Law Tribunal Rules, 2016
164. Placing of National Company Law Appellate Tribunal orders before Tribunal.
- Whenever an interim or final order passed by the National Company Law Appellate Tribunal in an appeal or other proceeding preferred against a decision of the Tribunal is received, the same shall forthwith be placed before the President and Members for information and kept in the relevant case file and immediate attention of the Registrar shall be drawn to the directions requiring compliance.
