Section 11 in Conduct of the Government Litigation, Rules, 2000
11. Revision and Review Application.
- The procedure prescribed in the foregoing rules for appeals shall, so far as if may be applicable, apply to the application for revision or review.Note: - The limitation for filling revision application, under the Code of Civil Procedure, is 90 days from the date of the decree or order sought to be revised and that for review is 30 days from the date or decree or order as per Article 131 and 124 of the Limitation Act, 1963, respectively, excluding the time taken for obtaining the certified copies of judgement and decree or order.Chapter-VI Criminal Matters in The Session Courts and High Court
