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  • Indian Companies Act
  • Appeal against acquittal Section-444

Code of Criminal Procedure Act, 1973

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Sections Particulars
Chapter XXVIII Special Courts
444 Appeal against acquittal
Description Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the Central Government may, in any case arising under this Act, direct any company prosecutor or authorise any other person either by name or by virtue of his office, to present an appeal from an order of acquittal passed by any court, other than a High Court, and an appeal presented by such prosecutor or other person shall be deemed to have been validly presented to the appellate court.

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