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[Cites 0, Cited by 0] [Section 36F(3)] [Section 36F] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36F(3)(b) in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982

(b)where such proceedings are not taken to the High Court, the day immediately following the expiry of sixty days from the date of the last judgement or order of a Criminal Court in the proceedings.