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

Union of India - Subsection

Section 103(2) in National Company Law Tribunal Rules, 2016

(2)Notwithstanding anything contained in sub-rule (1) the record of the petitions or applications dealt with by the Tribunal including the orders and directions passed by the Tribunal, shall be maintained by the Registry of the Tribunal for a period of fifteen years after the passing of the final order.