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[Cites 0, Cited by 9] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Armed Forces Tribunal Act, 2007

(2)An appeal shall lie to the Supreme Court as of right from any order or decision of the Tribunal in the exercise of its jurisdiction to punish for contempt:Provided that an appeal under this sub-section shall be filed in the Supreme Court within sixty days from the date of the order appealed against.