Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter XXVIII	Special Courts
437	Appeal and revision
Description	The High Court may exercise, so far as may be applicable, all the powers conferred by Chapters XXIX and XXX of the Code of Criminal Procedure, 1973 on a High Court, as if a Special Court within the local limits of the jurisdiction of the High Court were a Court of Session trying cases within the local limits of the jurisdiction of the High Court.