Depositories Act, 1996

APPEAL

[Rule 2(d.) and rule 3]

From

(Mention the name and address of the appellant here)

To

The Secretary to the Government of India ,

Department of Economics Affairs,

Ministry of Finance, North Block,

New Delhi

Sir,

The appellant named above, begs to prefer this appeal under section 23 of the Depositories Act, 1996 (22 of 1996) against order No ____________________ dated ______________ passed by the Securities and Exchange Board of India under the said Act, and the Securities and Exchange Board of India (Depositories and Participants) Regulations, 1996 on the following facts and grounds:

FACTS

(Mention briefly the facts of the case here. Enclose copy of the order passed by the Board and copies of letters written by the appellant to the Board and copies of other relevant documents, if any).

GROUNDS

(Mention here the grounds on which the appeal is made)

PRAYER

In the light of what is stated above, the appellant prays that he / she / it may be granted the following relief.

RELIEF SOUGHT

(specify the relief sought)

The amount of rupees five thousand as fees for this appeal has been deposited in ____________ vide receipt No _________________________ dated _______________________

Place :

Date: (Signature of the Appellant or his authorized representative)

List of documents attached :

1.

2.

3.

(Signature of the Appellant or his authorized representative)

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