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[Cites 0, Cited by 0] [Section 10FR] [Entire Act]

Union of India - Subsection

Section 10FR(1) in The Companies Act, 1956

(1)The Central Government shall, by notification in the Official Gazette, constitute with effect from such date as may be specified therein, an Appellate Tribunal to be called the "National Company Law Appellate Tribunal" consisting of a Chairperson and not more than two Members, to be appointed by that Government, for hearing appeals against the orders of the Tribunal under this Act.