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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in Securities Appellate Tribunal (Procedure) Rules, 2000

(2)
(i)The amount of fee payable in respect of appeal against adjudication orders made under Chapter VIA of the Act shall be as follows:-
TABLE
Amount of penalty imposed Amount of fees payable
1. Less than rupees ten thousand Rs. 500
2. Rupees ten thousand or more but less than one lakh Rs. 1200
3. Rupees one lakh or more Amount of fees payable Rs. 1200 plus Rs. 1000 for every additional one lakh ofpenalty or fraction thereof
(ii)Amount of fee payable in respect of any other appeal against an order of the Board under the Act shall be rupees five thousand only.