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SC Issues Notice on NCLT Bar Association's Petition Challenging MCA Notification - (06 Apr 2022)

COMPANY

Supreme Court has issued notice in a writ petition that seeks to change the term of 3 years fixed by a notification issued by the Ministry for the members of the National Company Law Tribunal as 5 years. The Notification was issued in exercise of the powers conferred by section 408 of the Companies Act, 2013.

Tags : SUPREME COURT   3 YEARS   NATIONAL COMPANY LAW TRIBUNAL   5 YEARS   SECTION 408 OF THE COMPANIES ACT   2013  

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