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State of Assam - Section

Section 24 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division

24.

An appeal shall lie to the High Court from any sentence passed by the Deputy Commissioner.All appeals must be presented within thirty days of the date of the orders appealed against, excluding the time required for procuring a copy of the order :Provided that an appeal from a sentence of death shall be preferred within seven days from the date of the sentence.