Section 24B in The M.P. Entertainments Duty and Advertisements Tax Rules, 1942
24B. [ [Inserted by Notification No. 4169-5066-V-SR-78, dated 11-12-1978.]
Every appeal under sub-section (1) of Section 4-D of the Act shall be preferred within sixty days from the date of communication of the order against which the appeal is preferred.
