Section 56(7) in The M.P. Swayatta Sahakarita Adhiniyam, 1999
(7)A person aggrieved by the order of the Arbitration Council may appeal to the Co-operative Tribunal within forty-five days from the date of passing the order :Provided that no appeal under this sub-section shall be admitted unless twenty-five per cent of the decreed principal amount is deposited in such manner as the Co-operative Tribunal may prescribe by regulations.
