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The Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970
Act No. 28 of 1970

[9th August, 1970.]

An Act to enlarge the appellate jurisdiction of the Supreme Court in regard to criminal matters.

BE it enacted by Parliament in the Twenty-first Year of the Republic of India as follows:



Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 Back




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