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State of Gujarat - Section

Section 192 in Gujarat High Court Rules, 1993

192. Notice under O. XXI R. 22. C.P.C.

- (i) Where the provisions of Order XXI, Rule 22 are applicable, notice there under shall be issued by the court to which the order is transmitted under the preceding rule.
(ii)Such court shall determine all matters arising out of or in relation to the execution of the order transmitted for execution.