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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in The Depositories (Appeal To Securities Appellate Tribunal) Rules, 2000

(h)[ "Registrar" means the Registrar of the Appellate Tribunal and includes an officer of such Appellate Tribunal who is authorised by the Presiding Officer to function as Registrar;] [ Substituted by the Depositories (Appeal to Securities Appellate Tribunal) (Amendment) Rules, 2000 (w.e.f. 27.7.2001).]