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[Cites 0, Cited by 90] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Probation of Offenders Act, 1958

(2)Notwithstanding anything contained in the Code, where an order under section 3 or section 4 is made by any Court trying the offender (other than a High Court), an appeal shall lie to the Court to which appeals ordinarily lie from the sentences of the former Court.