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 1] [Section 22A] [Entire Act] Union of India - Subsection Section 22A(2) in The Securities Contracts (Regulation) Act, 1956 (2)Every appeal under sub-section (1) shall be in such form and be accompanied by such fee as may be prescribed.
