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SC: Appeal to NCLAT Shall Be Filed Within Period of 30 Days - (13 May 2022)

COMPANY

Supreme Court has reiterated that an appeal against the order of National Company Law Tribunal (NCLT) shall be filed before the NCLAT within a period of thirty days and the appellate tribunal can only condone delay for a period of fifteen days.

Tags : SUPREME COURT   NATIONAL COMPANY LAW TRIBUNAL   THIRTY DAYS   FIFTEEN DAYS  

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