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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(iv) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000

(iv)subject to the directions of the Presiding Officer, or in his temporary absence, the Member authorised under sub-rule (2) of rule 5, to fix a date of hearing of the appeals or other proceedings and issue notices thereof;