67. Appeal against order of National Commission.—
Any person, aggrieved by an order made by
the National Commission in exercise of its powers conferred by sub-clause
(i) or (ii) of clause
(a) of
sub-section
(1) of section 58, may prefer an appeal against such order to the Supreme Court within a
period of thirty days from the date of the order:
Provided that the Supreme Court may entertain an appeal after the expiry of the said period of thirty
days if it is satisfied that there was sufficient cause for not filing it within that period:
Provided further that no appeal by a person who is required to pay any amount in terms of an order of
the National Commission shall be entertained by the Supreme Court unless that person has deposited fifty
per cent. of that amount in the manner as may be prescribed.
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