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[Cites 0, Cited by 8] [Section 434(1)] [Section 434] [Entire Act]

Union of India - Subsection

Section 434(1)(a) in The Companies Act, 2013

(a)all matters, proceedings or cases pending before the Board of Company Law Administration (herein in this section referred to as the Company Law Board) constituted under sub-section (1) of section 10E of the Companies Act, 1956 (1 of 1956), immediately before such date shall stand transferred to the Tribunal and the Tribunal shall dispose of such matters, proceedings or cases in accordance with the provisions of this Act;