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[Cites 0, Cited by 1] [Section 418] [Entire Act]

Union of India - Subsection

Section 418(1) in The Companies Act, 2013

(1)The Central Government shall, in consultation with the Tribunal and the Appellate Tribunal, provide the Tribunal and the Appellate Tribunal, as the case may be, with such officers and other employees as may be necessary for the exercise of the powers and discharge of the functions of the Tribunal and the Appellate Tribunal.