Section 144 in National Company Law Tribunal Rules, 2016
144. Records to be furnished to the Commissioner.
(1)The Commissioner shall be furnished by the Tribunal with such of the records of the case as the Tribunal considers necessary for executing the Commission.(2)Original documents shall be furnished only if a copy does not serve the purpose or cannot be obtained without unreasonable expense or delay and delivery and return of records shall be made under proper acknowledgement.
