Section 2(1)(d) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000

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Union of India - Subsection

Section 2(1)(d) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000

(d)"form" means the form appended to these rules;

(da)[ "Member" means the Member of the Securities Appellate Tribunal appointed under section 15-L of the Securities and Exchange Board of India Act, 1992 (15 of 1992);] [ Inserted by G.S.R. 55(E), dated 31.1.2005 (w.e.f. 31.1.2005).]

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Union of India - Subsection

Section 2(1)(d) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000