Section 81(iv) in The M.P. Vanijyik Kar Adhiniyam, 1994
(iv)[ Notwithstanding anything contained in clause (i), any appeal, revision, reference or other proceedings arising under the repealed Act but preferred or initiated after the commencement of this Act, shall be heard and decided by the authority competent to entertain any appeal, revision, reference or any other proceedings in accordance with the provisions of this Act.] [Inserted by MP Commercial (Second Amendment) Act, 1996 (w.e.f. 1-4-1995).]
