Section 2(2)(b) in The Criminal Law (Amendment) Ordinance, 1944

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Union of India - Subsection

Section 2(2)(b) in The Criminal Law (Amendment) Ordinance, 1944

(b)where such proceedings are taken to the High Court and orders are passed thereon and

(i)no application for a certificate for leave to appeal to the Supreme Court is made to the High Court, the day immediately following the expiry of ninety days from the date on which the High Court passes its final order;

(ii)an application for a certificate for leave to appeal to the Supreme Court has been refused by the High Court, the day immediately following the expiry of sixty days from the date of the refusal of the certificate;

(iii)a certificate for leave to

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Union of India - Subsection

Section 2(2)(b) in The Criminal Law (Amendment) Ordinance, 1944