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Union of India - Section

Section 82G in Gold (Control) Act, 1968

82G. Appeal to Supreme Court.

- An appeal shall lie to the Supreme Court from any judgement of the High Court delivered on a reference made under Section 82-B in any case which, on its own motion or on an oral application made by or on behalf of the party aggrieved, immediately after the passing of the judgment, the High Court certifies to be a fit one for appeal to the Supreme Court.