Section 2(2)(c) in The Criminal Law (Amendment) Ordinance, 1944

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2)(c) in The Criminal Law (Amendment) Ordinance, 1944

(c)where such proceedings are not taken to the High Court, the day immediately following the expiry of sixty days from the date of the last judgment or order of a Criminal Court in the Proceedings.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(2)(c) in The Criminal Law (Amendment) Ordinance, 1944