Section 65(1) in The M.P. Industrial Relations Act, 1960
(1)Notwithstanding anything contained in the Act, an appeal shall lie to the Industrial Court-](a)against a final decision of a Labour Court in respect of a matter falling under clause (a) or clause (c) of paragraph (A) or paragraph (B) or paragraph (C) of sub-section (1) of Section 61 by the person affected or the representative of employees or the employer;(b)against a conviction by a Labour Court, by the person convicted;(c)against the acquittal by a Labour Court, by the State Government;(d)for enhancement of sentence awarded by a Labour Court, by the State Government :Provided that no appeal shall lie against an order of a Labour Court under Section 107.
