Section 11 in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
11. Documents to accompany memorandum of appeal.
- [(1) Every memorandum of appeal shall be in five copies and shall be accompanied with copies of the order, at least one of which shall be a certified copy, against which the appeal is filed.] [ Substituted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).](2)Where a party is represented by authorised representative, a copy of the authorisation to act as the authorised representative and the written consent thereto by such authorised representative, shall be appended to the appeal.
