Section 28 in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
28. Repeal and saving.
(1)The Depositories (Appeal to the Central Government) Rules, 1998 are hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said rules, shall be deemed to have been done or taken under the corresponding provisions of these rules.FORM(see Rule 4)Memorandum Of AppealFor use in Appellate Tribunal's OfficeDate of presentation in the registryDate of receipt by postRegistration numberSignatureRegistrarBefore the Securities Appellate Tribunal In the matter of the Depositories Act, 1996 (22 of 1996)andIn the matter of appeal against the order made on ...................................................... by......................................A.B.............................................................. AppellantC.D and other................................... - Respondent(s)Details of appeal:
