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[Cites 0, Cited by 9] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Securities and Exchange Board of India Act, 1992

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