54. An appeal shall lie to the High
Court only on questions of law from any decision or order of the Appellate Board
under sub-section (3) or sub-section (4) of section 52:
Provided that
the High Court shall not entertain any appeal under this section if it is filed
after the expiry of sixty days of the date of communication of the decision or
order of the Appellate Board, unless the High Court is satisfied that the appellant
was prevented by sufficient cause from filing the appeal in time.
Explanation
- In this section and in section 55, "High Court" means -
(i)
the High Court within the jurisdiction of which the aggrieved party ordinarily
resides or carries on business or personally works for gain; and
(ii) where
the Central Government is the aggrieved party, the High Court within the jurisdiction
of which the respondent, or in a case where there are more than one respondent,
any of the respondents, ordinarily resides or carries on business or personally
works for gain.
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