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[Cites 0, Cited by 3] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Terrorist Affected Areas (Special Courts) Act, 1984

(1)Notwithstanding anything contained in the Code, an appeal shall lie as a matter of right from any judgment, sentence or order, not being interlocutory order, of a Special Court to the Supreme Court both on facts and on law.