Section 29 in Securities and Exchange Board of India (Issue and Listing of Debt Securities) Regulations, 2008
29. Appeal.
- Any person aggrieved by an order of the Board or Adjudicating Officer under the Act or these regulations, may prefer an appeal to the Securities Appellate Tribunal in accordance with section 15T of the Act read with the Securities Appellate Tribunal (Procedure) Rules, 2000.
