Copyright Policy

Last updated: 05 October 2026

Material on this website is owned by the Securities Appellate Tribunal unless a page or document says otherwise. The source of any document that is reproduced from another department or organisation is to be read with that document.

You may read, download, and print this material for personal and non-commercial use if you acknowledge the Securities Appellate Tribunal as the source. You need permission from the Tribunal before you copy the material for commercial use, or before you present it as your own.

The Tribunal logo and the logos of government programmes shown on this website may not be reused except as allowed by the owner of that logo.

Orders, acts, rules, and notices are published for information. The signed order or the notified text remains the authoritative copy if there is any difference.