NCLAT: Mandatory Free-of-Cost Copy of Final Order Can’t be Treated as ‘Certified Copy’ - (11 Jul 2024)
COMPANY
National Company Law Appellate Tribunal (NCLAT) has held that a mandatory free-of-cost copy of a final order cannot be used to file an appeal before appellate body since such copy cannot be treated as a certified copy under the NCLAT Rules.
Tags : NCLAT CERTIFIED COPY NCLAT RULES
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