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Bombay Presidency - Section

Section 95 in The Bombay Children Act, 1948

95. Application of Criminal Procedure Code to appeals.

- The provisions of sections 419 to 431 (both inclusive) of the [Code of Criminal Procedure, 1898,] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] shall matatis mutandis apply to appeals against final orders, as if the said orders were the orders of conviction and sentence passed by a Criminal Court.