Section 17 in The Fugitive Economic offenders Act, 2018
17. Appeal.
(1)An appeal shall lie from any judgment or order, not being an interlocutory order, of a Special Court to the High Court both on facts and on law.(2)Every appeal under this section shall be preferred within a period of thirty days from the date of the judgment or order appealed from:Provided that the High Court may entertain an appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within the period of thirty days:Provided further that no appeal shall be entertained after the expiry of period of ninety days.
