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[Cites 0, Cited by 0] [Section 368(36)] [Section 368] [Entire Act]

State of Chattisgarh - Subsection

Section 368(36)(ii) in The High Court of Chhattisgarh Rules, 2007

(ii)Appeal against acquittal. - The Official Liquidator may appeal to the High Court against any order of acquittal on any ground of appeal which involves a question of law only.