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State of Maharashtra - Section

Section 96 in The Bombay Children Act, 1948

96. Period of limitation of appeals. - (1) The period of limitation for an appeal against a final order [shall be ninety days for an appeal to any court] from the date of the order appealed against.

(2)The provisions of sections 5, 7, and 12 of the [Indian Limitation Act, 1908,] shall apply to the filing of such appeals.