Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 256] [Entire Act] State of Gujarat - Subsection Section 256(c) in Gujarat High Court Rules, 1993 (c)with the leave of the Appellate Court, against the sentence passed unless the sentence is one fixed by law.(ii)The Liquidator may appeal to the High Court against any order of acquittal on any ground of appeal which involves a matter of law only.
