Section 131 — To any court for the exercise of its powers of revision under the Code of Civil Procedure, 1908 (5 of 1908), or the Code

To any court for the exercise of its powers of revision under the Code of Civil Procedure, 1908 (5 of 1908), or the Code of Criminal Procedure, 1898 (5 of 1898). Ninety days. The date of the decree or order or sentence sought to be revised.

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