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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(3)(e) in National Company Law Tribunal Rules, 2016

(e)statement to the effect that the application has been admitted by the Tribunal after considering the matters stated under sub-section (4) of section 245 and these rules and it is satisfied that the application may be admitted;