Section 50 in National Company Law Appellate Tribunal Rules, 2016
50. Steps for issue of fresh notice.
(1)If any notice issued under rule 46 is returned unserved, that fact and the reason thereof shall be notified immediately on the notice board of the Registry.(2)The applicant or petitioner or his authorised representative shall within seven days from the date of the notification, take steps to serve the notice afresh.
