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SC: NCLAT Order Remains Valid Even if the Bench Has a Majority of Technical Members - (11 Mar 2026)

COMPANY

Supreme Court held that an order of the National Company Law Appellate Tribunal cannot be considered illegal merely because the bench had a majority of technical members, clarifying that the current statutory framework does not require judicial members to outnumber technical members.

Tags : ORDER   TECHNICAL MEMBERS   MAJORITY  

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