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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 20(2) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003

(2)Any party aggrieved by the award on adjudication may within one month from the receipt of the award under Regulation 17 or corrected award under Regulation 18 may file a petition before the Board setting out the grounds for review of the award.