(3)If the company, body or person concerned is dissatisfied with the objection raised by the [Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][, it may, within thirty days of the receipt of the notice of the objection, prefer an appeal to the [Appellate Tribunal] [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ][in the prescribed manner and on payment of the prescribed fee.
