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

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

Union of India - Subsection

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

(viii)dispose of all matters relating to the service of notices or other processes, application for the issue of fresh notice or for extending the time for or ordering a particular method of service on a respondent including a substituted service by publication of the notice by way of advertisement in the newspapers; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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