The Central Government shall, by notification in the Official Gazette, constitute a Tribunal to be known as the National Company Law Tribunal to exercise and discharge such powers and functions as are, or may be, conferred on it by or under this Act or any other law for the time being in force.1. PART IB [containing sections 10FB to 10GF] ins. by Act 11 of 2003, sec. 6 (w.e.f. 1-4-2003).
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