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State of Gujarat - Section

Section 331 in Gujarat High Court Rules, 1993

331. Disposal of Application.

- Such application shall be placed" before the Chief Justice or a Judge appointed by him under section 5(2) of the Bombay Court Fees Act, 1959 who may either reject it summarily or dispose it of on merits after issuing notice to the Government Pleader and to such other person as he may deem fit.