Section 70(3) in The M.P. Vanijyik Kar Adhiniyam, 1994
(3)If upon the receipt of an application under clause (b) of subsection (2) the High Court is not satisfied that the refusal was justified, it may require 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.] to state the case and refer it, and on receipt of such requisition, 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.] shall act accordingly.
