Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Telangana - Subsection Section 12(2) in Telangana Control of Organised Crime Act, 2001 (2)Every appeal under this section shall be preferred within thirty days from the date of the receipt of the judgement by the accused, sentence or order.
