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[Cites 0, Cited by 0] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(7) in Bharatiya Nagarik Suraksha Sanhita, 2023

(7)No appeal shall lie against the judgment under this section unless the proclaimed offender presents himself before the Court of appeal:Provided that no appeal against conviction shall lie after the expiry of three years from the date of the judgment.