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Depositories Act, 1996 2. Definitions In these rules, unless the context otherwise requires- (a) "Act" means the Depositories Act, 1996 (22 of 1996); (b) "Authorized Representative" means- (i) in relation to an appellant, a person duly authorized by the appellant to present and appeal on his behalf to the Central Government; (ii) in relation to the Board, a person duly appointed by the Board by notification in the Official Gazette as authorized representative to appear, plead and act for such authority in any such appeal and any other person acting on behalf of the person so appointed; (c) "Board" means the Securities and Exchange Board of India established under section 3 of the Securities and Exchange Board of India Act, 1992 (15 of 1992); (d) "Form" means the form appended to these rules; (e) "Regulations" means the regulations made by the Board under the Act; (f) "Rules" means the rules made under the Act.    |
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