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[Cites 0, Cited by 4] [Section 62(2)] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(2)(c) in The M.P. Excise Act, 1915

(c)declaring in what cases or classes of cases and to what authorities appeal shall lie from orders, whether original or appellate, passed under this Act or under any rule made thereunder, or by what authorities such orders may be revised, and prescribing the time and manner of presenting, and the procedure for dealing with appeals and revisions;