Section 7(2) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
(2)The appeal under sub-rule (1) shall be presented in [five] [Substituted for the words "3" by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)] sets in a paper book along with an empty file size envelope bearing full address of the respondent and in case the respondents are more than one, then sufficient number of extra paper books together with empty file size envelope bearing full addresses of each respondent shall be furnished by the appellant.
