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Section 108. Procedure in appeals from appellate decrees and orders.


The provisions of this Part relating to appeals from original decree shall, so far as may be, apply to appeals-

(a) from appellate decrees, and

(b) from orders made under this Code or under any special or local law in which a different procedure is not provided.

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Related judgement on Section 108. Procedure in appeals from appellate decrees and orders.