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State of Gujarat - Section

Section 348 in Gujarat High Court Rules, 1993

348. Registrar may dispense with copies of judgment in subsequent proceedings.

- Where an appeal or application for revision preferred before the High Court is accompanied by the requisite number of copies of judgments, the Registrar may dispense with copies of judgments in any subsequent appeal or application for revision presented by any party against the same judgment.Appeals Against Acquittals.