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Union of India - Section

Section 86 in The Code of Criminal Procedure, 1973

86. Appeal from order rejecting application for restoration of attached property.

- Any person referred to in sub-section (3) of section 85, who is aggrieved by any refusal to deliver property or the proceeds of the sale thereof may appeal to the Court to which appeals ordinarily lie from the sentences of first-mentioned Court.D. Other rules regarding processes