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

Union of India - Subsection

Section 18(2) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000

(2)Orders shall be pronounced in the sitting of the Appellate Tribunal by the Presiding Officer or in case of the temporary absence of the Presiding Officer, by the Member authorised under sub-rule (2) of rule 5.]