Section 2(2)(a) in The Criminal Law (Amendment) Ordinance, 1944

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Union of India - Subsection

Section 2(2)(a) in The Criminal Law (Amendment) Ordinance, 1944

(a)where such proceedings are taken to the Supreme Court in appeal, whether on the certificate of a High Court or otherwise, the date on which the Supreme Court passes its final order in such appeal; or

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Union of India - Subsection

Section 2(2)(a) in The Criminal Law (Amendment) Ordinance, 1944