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[Cites 0, Cited by 2] [Section 250] [Entire Act]

Union of India - Subsection

Section 250(6) in The Code of Criminal Procedure, 1973

(6)A complainant or informant who has been ordered under sub-section (2) by a Magistrate of the second class to pay compensation exceeding one hundred rupees, may appeal from the order, as if such complainant or informant had been convicted on a trial held by such Magistrate.