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[Cites 0, Cited by 47] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The National Investigation Agency Act, 2008

(2)Every appeal under sub-section (1) shall be heard by a bench of two Judges of the High Court and shall, as far as possible, be disposed of within a period of three months from the date of admission of the appeal.