Section 3(2) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(2)[ Every appeal shall be filed within a period of forty-five days from the date on which a copy of the order, against which the appeal is filed, of a recognised stock exchange withdrawing admission to dealings or suspending admission to dealings which continues for a period exceeding three months in any security/units or other instruments of a "collective instrument scheme", as defined under the Securities and Exchange Board of India Act, 1992 (15 of 1992), is received by the appellant:Provided that the Appellate Tribunal may entertain an appeal after the expiry of the period of forty-five days if it is satisfied that there was sufficient cause for not filing it within that period.] [ Inserted by G.S.R. 655(E), dated 8.8.2000 (w.e.f. 8.8.2000).]
