55.
APPEALS.
Any person aggrieved by any decision on any question referred to in clause (a), clause (b)
or clause (c) of section 2A, 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 12A or section 13
or section 36D or section 37, 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). |
