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 12] [Entire Act] NCT Delhi - Subsection Section 12(2) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension] (2)Every appeal under this section shall be preferred within thirty days from the date of the judgement, sentence or order.
