National Company Law Tribunal

The Central Government makes the following rules further to amend the National Company Law Tribunal Rules, 2016:

The National Company Law Tribunal (Amendment) Rules, 2020

After Rule 80, the following rule shall be inserted, namely:-

“80A. Application under Section 230. – An application under sub-section (12) of section 230 may be made in Form NCLT-1 and shall be accompanied with such documents as are mentioned in Annexure 8.”

*To know the detailed notification, please follow the link: NCLT (Amendment) Rules, 2020


Ministry of Corporate Affairs

[Notification dt. 03-02-2020]

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2 comments

  • Is there provision in nclt to file case for amount is less than 10 lakhs claim / debts from pvt or ltd company

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