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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Union of India - Subsection

Section 237(4) in The Companies Act, 2013

(4)Any person aggrieved by any assessment of compensation made by the prescribed authority under sub-section (3) may, within a period of thirty days from the date of publication of such assessment in the Official Gazette, prefer an appeal to the Tribunal and thereupon the assessment of the compensation shall be made by the Tribunal.