Section 6(2)(b) in Colonial Courts of Admiralty Act, 1890

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Union of India - Subsection

Section 6(2)(b) in Colonial Courts of Admiralty Act, 1890

(b)from any judgment unless the petition of appeal has been lodged within the time prescribed by rules, or if no time is prescribed within six months from the date of the judgment appealed against, or if leave to appeal has been given then from the date of such leave.

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Union of India - Subsection

Section 6(2)(b) in Colonial Courts of Admiralty Act, 1890