Section 132 — To the High Court for a certificate of fitness to appeal to the Supreme Court under clause (1) of article 132, article 1

To the High Court for a certificate of fitness to appeal to the Supreme Court under clause (1) of article 132, article 133 or sub-clause (c) of clause (1) of article 134 of the Constitution or under any other law for the time being in force. Sixty days. The date of the decree, order or sentence. 24

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