Section 14(1) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000
(1)The respondent may file [five] [ Substituted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).] complete sets containing the reply to the appeal along with documents in a paper book form with the registry within one month of the service of the notice on him of the filing of the memorandum of appeal.
