Section 6 in The Naval And Aircraft Prize Act, 1971
6. Appeals.
(1)Any person aggrieved by an order or decree of the Prize Court may prefer an appeal to the Central Government within a period of ninety days from the date on which such order or decree has been made.(2)The provisions of sections 5 and 12 of the Limitation Act, 1963 (36 of 1963), shall so for as may be, apply for computation of the period specified in sub-section (1).
