LexSection 36AE — Appeal and revision
The Drugs and Cosmetics Act, 1940
1 [36AE. Appeal and revision.-- The High Court may exercise, so far as may be applicable, all the powers conferred by Chapter XXIX or Chapter XXX of the Code of Criminal Procedure, 1973 (2 of 1974), 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.]Open in Lexace · Ask the AI about this section