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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(2) in National Company Law Tribunal Rules, 2016

(2)The diary in the main file shall contain a concise history of the appeal or petition or application, the substance of the order passed thereon and in execution proceedings, it shall contain a complete record of all proceedings in execution of order or direction or rule and shall be checked by the Deputy Registrar and initialed once in a fortnight.