Section 11 in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000
11. Documents to accompany memorandum of appeal
.- [(1) Every memorandum of appeal shall be in five copies and shall be accompanied with copies of the order, at least one of which shall be certified copy, against which the appeal is filed.] [Substituted by Notification No. G.S.R. 54(E), dated 31.1.2005 (w.e.f. 18.2.2000)](2)Where a party is represented by authorised representative, a copy of the authorisation to act as the authorised representative and the written consent thereto by such authorised representative, shall be appended to the appeal.
