Section 65(2) in The M.P. Industrial Relations Act, 1960
(2)Every appeal shall be made within thirty days from the date of the decision, conviction, acquittal or sentence, as the case may be :Provided that in computing the period of thirty days the period requisite for obtaining a copy of the order appealed against shall be excluded :Provided further that the Industrial Court may for sufficient reason, admit any appeal made after the expiry of such period.
