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Depositories Act, 1996 23F. Appeal to High Court Any person aggrieved by any decision order of the Securities Appellate Tribunal may file an appeal to the High Court within sixty days from the date of communication of the decision or order of the Securities Appellate Tribunal to him on any question of fact or law arising out of such order: PROVIDED that the High Court may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the said period, allot it to be filed within a further period not exceeding sixty days.]    |
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