Section 211 — Appeal to National Company Law Appellate Tribunal.
The Insolvency and Bankruptcy Code, 2016.
Any information utility which is aggrieved by the order of the Board made under section 210 may prefer an appeal to the National Company Law Appellate Tribunal in such form, within such period, and in such manner, as may be specified by regulations.Open in Lexace · Ask the AI about this section