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[Cites 0, Cited by 1] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Depositories Act, 1996

(1)Any person aggrieved by an order of the Board made before the commencement of the Securities Laws (Second Amendment) Act, 1999 (32 of 1999) under this Act, or the regulations made thereunder may prefer an appeal to the Central Government within such time as may be prescribed.