Section 70(5) in National Company Law Tribunal Rules, 2016
(5)On any petition under section 59, the Tribunal may-(a)decide any question relating to the title of any person who is a party to the petition to have his name entered in, or omitted from, the register;(b)generally decide any question which is necessary or expedient to decide in connection with the application for rectification.[* * *] [Omitted '(6) the decision of the Tribunal on any such petition shall be final.' by Notification No. G.S.R. 1159(E), dated 20.12.2016 (w.e.f. 21.7.2016).]
