Section 23L(1) in The Securities Contracts (Regulation) Act, 1956
(1)Any person aggrieved, by the order or decision of the recognized stock exchange or the adjudicating officer or any order made by the Securities andExchange Board of India under or sub-section (3) of section 23-I, may prefer an appeal before the Securities Appellate Tribunal and the provisions of sections 22B, 22C, 22D and 22E of this Act, shall apply, as far as may be, to such appeals.
