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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(2) in Kerala High Court Act, 1958

(2)An appeal -
(a)from a decree or order of a civil court, except those coming under section 3;
(b)from the judgement of a criminal court in which a sentence of death or imprisonment for life has been passed on the appellant or on a person tried with him.