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NCT Delhi - Section

Section 12 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

12. Appeal

(1)Notwithstanding anything contained in the Code, an appeal shall lie from any judgement, sentence or order, not being an interlocutory order, of a Special Court to the High Court.
(2)Every appeal under this section shall be preferred within thirty days from the date of the judgement, sentence or order.