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[Cites 0, Cited by 0] [Section 87A(4)] [Section 87A] [Entire Act]

Union of India - Subsection

Section 87A(4)(d) in National Company Law Tribunal Rules, 2016

(d)the company shall file pending financial statements and annual returns with the Registrar and comply with the requirements of the Companies Act, 2013 and rules made thereunder within such time as may be directed by the Tribunal.