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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(5) in Securities Appellate Tribunal (Procedure) Rules, 2000

(5)An appeal against the order of the Registrar under sub-rule (4) shall be madewithin fifteen days of receiving of such order to the Presiding Officer concerned inhis chamber, whose decision thereon shall be final.