Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(2) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000 (2)A memorandum of appeal sent by post shall be deemed to have been presented in the registry on the day it was received in the registry.
