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[Cites 0, Cited by 9] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(4) in The Companies Act, 2013

(4)Where a company fails to repay the deposit or part thereof or any interest thereon under sub-section (3), the depositor concerned may apply to the Tribunal for an order directing the company to pay the sum due or for any loss or damage incurred by him as a result of such non-payment and for such other orders as the Tribunal may deem fit.