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State of Punjab - Section
Section 457 in Punjab Jail Manual, 1996
457. Periods allowed to appeal.
- The periods allowed for appealing are as follows :-| (a) From a sentence of death passed by a courtof Session or by a High Court in the exercise of its originalcriminal jurisdiction, | ...... thirty days |
| (b) from any other sentence or any order notbeing an order of acquittal: | |
| (i) to the High Court | ...... sixty days |
| (ii) to any other Court | ...... thirty days |