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[Cites 0, Cited by 4703] [Section 378] [Entire Act]

Union of India - Subsection

Section 378(3) in The Code of Criminal Procedure, 1973

(3)[No appeal to the High Court] [Substituted by Act 25 of 2005, Section 32, for "No appeal" (w.e.f. 23-6-2006).] under sub-section (1) or sub-section (2) shall be entertained except with the leave of the High Court.