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

State of Puducherry - Subsection

Section 14(1) in Pondicherry (Administration) Act, 1962

(1)The periods of limitation for appeals to the High Court shall be as set out below: -
S. No. Description of appeal. Period of limitation. Time from which period begins to run.
1. Civil Appeal against any judgment or order. 90 days The date of the judgment or order.
2. Criminal Appeal against a sentence of death. 7 days The date of sentence.
3. Criminal Appeal against any sentence or orderother than a sentence of death. 30 days The date of the sentence or order.
4. Criminal Appeal against an order of acquittal. 90 days The date of the order of acquittal.
5. Labour Appeal under section 207 of the FrenchLabour Code, 1952. 30 days The date of the judgment or order.
6. Labour Appeal under section 216 of the FrenchLabour Code, 1952. 30 days The date on which the report and therecommendation of the expert are communicated to the partyappealing.
7. Appeal against a judgment or order of theAdministrative Tribunal at Pondicherry. 90 days The date of the judgment or order.