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SC: Certified Copy Submitted Free of Cost to be Treated as Certified Copy for Purpose of Rule 50 - (30 Sep 2024)

COMPANY

Supreme Court has held that both the certified copy submitted free of cost as well as the certified copy which is made available on payment of cost are treated as "certified copies" for the purpose of Rule 50 of the National Company Law Tribunal Rules 2016.

Tags : SUPREME COURT   CERTIFIED COPY   NCLT  

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