Section 97 in National Company Law Tribunal Rules, 2016
97. Registers to be maintained.
- The following Registers shall be maintained and posted on a day to day basis by the Registry of the Tribunal by such ministerial officer or officers as the Registrar may, subject to any order of the President, direct -(a)register of petitions;(b)register of unnumbered petitions or appeals;(c)register of caveats lodged; and(d)register of interlocutory applications;
