(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), where an order is passed under sub-section (1) of section 72, an appeal shall lie, both on facts and on law from-(a)the order made by the District Commission to the State Commission;(b)the order made by the State Commission to the National Commission; and(c)the order made by the National Commission to the Supreme Court.
