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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5)(iii) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000

(iii)to require any appeal presented to the Appellate Tribunal to be amended in accordance with the rules;