Section 28 in Securities Appellate Tribunal (Procedure) Rules, 2000
28. Repeal and Saving.
(1)The Securities and Exchange Board of India Appellate Tribunal (Procedure) Rules, 1995 are hereby repealed.(2)Notwithstanding such repeal anything done or any action taken under the said rules, shall be deemed to have been done or taken under the corresponding provisions of these rules.Form(see rule 4)Memorandum of appealFor use in Appellate Tribunal's OfficeDate of presentation in the registryDate of receipt by postRegistration numberSignatureRegistrarBefore the Securities Appellate TribunalIn the matter of the Securities and Exchange Board of India Act, 1992 (15 of 1992)andIn the matter of appeal against the order made on ................................ by .....................................A.B. - AppellantC.D. and other - Respondent(s)Details of appeal:
