Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXVII	National Company Law Tribunal and Appellate Tribunal
407	Definitions
Description	In this Chapter, unless the context otherwise requires,—a. “Chairperson” means the Chairperson of the Appellate Tribunal;b. “Judicial Member” means a member of the Tribunal or the Appellate Tribunal appointed as such and includes the President or the Chairperson, as the case may be;c. “Member” means a member, whether Judicial or Technical of the Tribunal or the Appellate Tribunal and includes the President or the Chairperson, as the case may be;d. “President” means the President of the Tribunal;e. “Technical Member” means a member of the Tribunal or the Appellate Tribunal appointed as such.