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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(1) in National Company Law Tribunal Rules, 2016

(1)All necessary documents and records relating to petitions or applications dealt with by the Tribunal shall be stored or maintained as provided in these rules and other physical records kept in a record room shall be preserved for a period of five years after the passing of the final order.