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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Gujarat - Subsection

Section 256(b) in Gujarat High Court Rules, 1993

(b)with the leave of the appellate Court or upon the certificate of the Judge who tried the case that it is a fit case for appeal, against the conviction on any ground of appeal which involves a matter of fact only, or a matter of mixed law and fact, or any other ground which appears to the Appellate Court to be a sufficient ground of appeal, and