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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(b) in Gujarat High Court Rules, 1993

(b)Applications for correction of memorandum of appeals or applications as regards the description of the parties as majors or minors, Applications or notes for amendment of memorandum of appeals by correction of clerical or arithmetical mistakes, or deletions of names of parties.