Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Securities And Exchange Board Of India - Section Section 29 in Securities and Exchange Board of India (Registrars to an issue and Share Transfer Agents) Regulations, 1993 29. Appeal to the Central Government.- Any person aggrieved by an order of the Board under the regulations may prefer an appeal to the Central Goverment in the prescribed manner.
