Section 56 in The Maharashtra Non-Trading Corporations Act, 1959
56. Appeals.
(1)An appeal against an order under section 48, 50 or 52 shall lie–(a)if the order is made by the Registrar to the State Government;(b)if the order is made by any other person to the Registrar, and against such order of the Registrar to the State Government.(2)An appeal under sub-section (1) shall be filed within two months of the date of the communication of the order:Provided that the appellate authority may admit an appeal after the expiry of such period, if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within such period.
