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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Puducherry - Subsection

Section 14(3) in Pondicherry (Administration) Act, 1962

(3)In the case of an appeal preferred by an accused person under sentence and in custody, the date on which he lodges the memorandum of appeal with the Superintendent of the Jail in which he is detained shall be deemed to be the date of presentation of the appeal in the High Court.