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[Cites 0, Cited by 0] [Section 390] [Entire Act]

Union of India - Subsection

Section 390(1) in Bharatiya Nagarik Suraksha Sanhita, 2023

(1)Any person sentenced by any Court other than a High Court under section 383, section 384, section 388, or section 389 may, notwithstanding anything contained in this Sanhita appeal to the Court to which decrees or orders made in such Court are ordinarily appealable.