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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(7) in The Companies Act, 2013

(7)The qualifications for appointment of the chairperson and members of the Appellate Authority, the manner of selection, the terms and conditions of their service and the requirement of the supporting staff and procedure (including places of hearing the appeals, form and manner in which the appeals shall be filed) to be followed by the Appellate Authority shall be such as may be prescribed.