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[Cites 0, Cited by 0] [Section 433(3)] [Section 433] [Entire Act]

State of Gujarat - Subsection

Section 433(3)(xi) in Gujarat High Court Rules, 1993

(xi)an application relating to or incidental to or arising in or out of any appeal, reference, revision or review application arising in or out of the case (including an application for leave to appeal to the Supreme Court).