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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(18) in Companies (Court) Rules, 1959

(18)
(a)Such other matters and applications as the Judge may from time to time by general or special order direct to be heard in open Court :
Provided that the Court may, if it thinks fit, direct that the hearing or any part of the hearing of any of the said matters, shall be held in Chambers.
(b)Every other matter or application may be heard and determined in Chambers provided that the Judge may adjourn any such matter into Court.