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[Cites 0, Cited by 0] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(3) in The Companies Act, 2013

(3)The Tribunal, before or on granting leave to disclaim, may require such notices to be given to persons interested, and impose such terms as a condition of granting leave, and make such other order in the matter as the Tribunal considers just and proper.