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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Manipur - Subsection

Section 44(2) in The Manipur (Courts) Act, 1955

(2)An appeal from a judgement, decree, sentence or order passed or made by a court and not appealed against before the commencement of this Act shall, after such commencement, lie to the court exercising under this Act jurisdiction which corresponds, as far as may be, to the jurisdiction of the court to which such appeal would have laid if this Act had not been passed and had not come into force.