Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2) in Constitution of India, 1950

(2)Parliament may by law confer on the Supreme Court any further powers to entertain and hear appeals from any Judgement, final order or sentence in a criminal proceeding of a High Court in the territory of India subject to such conditions and limitations as may be specified in such law.