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36. Limitation.- Subject to the provisions of Part II and Part III of the Indian Limitation Act, 1908 (IX of 1908), any person aggrieved by a decree or an order passed in any case under this Act may prefer an appeal- (a) where it lies to any court other than the High Court within thirty days from the date of such decree or order; and (b) where it lies to the High Court, within sixty days from the date of such decree or order.    |
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