 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Depositories Act, 1996 16. Orders by Central Government The Central Government Shall- (a) after considering the appeal preferred to it under rule 3; (b) after considering further documentary evidence referred to in rule 13, and (c) after giving hearing under rule 15, pass such orders or give such directions as may be necessary or expedient to give effect to, or in relation to, its orders.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back