Section 432(4) in The Gujarat Provincial Municipal Corporations Act, 1949
(4)The [Criminal Appellate Court] [These words were substituted for the words 'Sessions Court' by Gujarat 8 of 1968, Section 8(3) (w.e.f. 30-03-1968).] may, from time to time, make rules for regulating the admission of appeals under sub-section (1) and the procedure to be followed in the adjudication thereof.IX. Arrest of Offenders
