Section 114 — Appeal from an order of acquittal,

Appeal from an order of acquittal,— (a)under sub-section (1) or sub- section (2) of section 417 of the Code of Criminal Procedure, 1898 (5 of 1898); Ninety days. The date of the order appealed from. (b)under sub-section (3) of section 417 of that Code. Thirty days. The date of the grant of special leave. 22 Description of suit Period of limitation Time from which period begins to run

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