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State of Karnataka - Section

Section 12 in The Karnataka Control Of Organized Crimes Acts, 2000.

12. Appeal.–

(1)Notwithstanding anything contained in the code, an appeal shall lie from any judgement, sentence or order, not being an interlocutory order, of a Special court to the High Court.
(2)Every appeal under this section shall be preferred within thirty days from the date of the judgment, sentence or order.