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[Cites 0, Cited by 87] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The National Investigation Agency Act, 2008

(1)Notwithstanding anything contained in the Code, an appeal shall lie from any judgment, sentence or order, not being an interlocutory order, of a Special Court to the High Court both on facts and on law.