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[Cites 0, Cited by 7] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Sick Industrial Companies (Special Provisions) Act, 1985

(2)On receipt of an appeal under sub-section (1), the Appellate Authority may, after giving an opportunity to the appellant to be heard, if he so desires, and after making such further inquiry as it deems fit, confirm, modify or set aside the order appealed against [or remand the matter to the Board for fresh consideration].