Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 36] [Section 449] [Entire Act] Union of India - Subsection Section 449(ii) in The Code of Criminal Procedure, 1973 (ii)in the case of an order made by a Court of Session, to the Court to which an appeal lies from an order made by such Court.
