Section 67(2) in The M.P. Vanijyik Kar Adhiniyam, 1994
(2)before, the [Appellate Board] [Substituted by M.P. Vanijyik Kar (Sanshodhan) Act, 2003 (32 of 2003) for the word 'Tribunal' w.e.f. 30-9-2003.] on an application under sub-section (1) of Section 70, or
