(1)Save as provided in sub-section (2), any person aggrieved by an order of the Board made, on and after the commencement of the Securities Laws (Second Amendment) Act, 1999 (32 of 1999), under this Act, or the regulation made thereunder, or by an order made by an adjudicating officer under this Act may prefer an appeal to Securities Appellate Tribunal having jurisdiction in the matter.
