Section 62(4) in The M.P. Vanijyik Kar Adhiniyam, 1994
(4)Any dealer or person objecting to an order passed by the Commissioner under sub-section (3) may appeal to the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] within sixty days of the date on which the order is communicated to him.
