Section 55 in The Monopolies And Restrictive Trade Practices Act, 1969
55. Appeals .-Any person aggrieved by [any decision on any question referred to in clause (a), clause (b) or clause (c) of section 2-A, or any order made by the Central Government under Chapter III] or Chapter IV, or, as the case may be, or the Commission under [section 12-A or] [ Inserted by Act 58 of 1991, Section 25 (w.r.e.f. 27.9.1991).][section 13 or section 36-D or section 37] [ Substituted by Act 30 of 1984, Section 44, for " Section 13 or Section 37" (w.e.f. 1.8.1984).] may, within sixty days from the date of the order, prefer an appeal to the Supreme Court on one or more of the grounds specified in section 100 of the Code of Civil Procedure, 1908 (5 of 1908).
