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State of Nagaland - Section

Section 21B in Rules for the Administration of Justice and Police in Nagaland

21B.

The Governor may direct an appeal to be presented to the High Court from an original or appellate order of acquittal passed by any Court other than the High Court.Such an appeal shall be presented within ninety days from the date of the order of acquittal excluding the time needed for obtaining a copy of the order.