Section 8(1) in The M.P. Co-Operative Tribunal Regulations, 2000
(1)An appeal under Section 78 or under any other provision of the Act or review application under Section 77-A shall be presented within the prescribed period under the Act:Provided that if any doubt arises as to the date of receipt of the order by the party aggrieved, the decision of the Chairman thereon shall be final:Provided further that where an appeal or a review application is presented within the prescribed period, but is returned for rectification and if such appeal is again presented with all the defects rectified within the time allowed, it shall be deemed to have been presented within the prescribed period with all the defects rectified.
