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Mad. HC: Order Allowing Extension of Remand is Appealable u/s 21 of NIA Act - (05 Sep 2023)

CRIMINAL

Madras High Court while observing that order allowing prosecution’s application seeking extension of remand of accused is not an interlocutory order but a final order, has held that it is amenable to appeal under Section 21 of the National Investigation Agency (NIA) Act.

Tags : MADRAS HIGH COURT   REMAND   EXTENSION   NIA ACT  

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