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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5)(iv) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000

(iv)subject to the directions of the Presiding Officer, or in his temporary absence, the Member authorized under sub-rule (2) of rule 5, to fix date of hearing of the appeals or other proceedings and issue notices thereof;