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[Cites 0, Cited by 0] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(3) in National Company Law Tribunal Rules, 2016

(3)The Tribunal shall pass an appropriate order within a period of sixty days from the date of receipt of application under sub-rule (1):Provided that the Tribunal shall, before making any order under this rule, give a reasonable opportunity of being heard to the company and any other person interested in the matter.