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[Cites 0, Cited by 18] [Section 22A] [Entire Act]

Union of India - Subsection

Section 22A(4) in The Securities Contracts (Regulation) Act, 1956

(4)The appeal filed before the Securities Appellate Tribunal under sub-section (1) shall be dealt with by it as expeditiously as possible and endeavour shall be made by it to dispose of the appeal finally within six months from the date of receipt of the appeal.