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 14] [Entire Act] Union of India - Subsection Section 14(2) in The Securities Contracts (Regulation) (Appeal To Securities Appellate Tribunal) Rules, 2000 (2)Every reply, application or written representation filed before the Appellate Tribunal shall be verified in the manner provided for, in the Form.
