Section 58(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)Any person aggrieved by an order made under sub-section (2) may, [within thirty days from the date of communication of the order to him] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] appeal to the State Government and subject to the order of the State Government the order of the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] shall be final and conclusive :[Provided that in computing the period of limitation, the time required for obtaining a copy of the order appealed against shall be excluded.] [Inserted by in P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
