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Union of India - Section

Section 8 in Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019

8. Proof of withdrawal of appeal from High Court or Supreme Court.

- Proof of withdrawal of appeal or writ petition or reference before a High Court or the Supreme Court, as the case may be, under sub-section (7) of section 127 shall be furnished electronically by the declarant.