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 237] [Entire Act] Union of India - Subsection Section 237(7) in The Code of Criminal Procedure, 1973 (7)The person who has been ordered under sub-section (4) to pay compensation, may appeal from the order, in so far as it relates to the payment of compensation, to the High Court.
