Section 60 in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
60. Non-appealable orders.
- No appeal and no application for revision shall lie against, -(i)any notice issued under this Act or the rules, regulations or by-laws, including a notice issued upon a licensee to show cause why his licence should not be suspended or revoked; or(ii)an order pertaining to the seizure or retention of account books, registers and other documents; or(iii)an order sanctioning a prosecution under this Act.
