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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

State of Gujarat - Subsection

Section 112(2)(v) in Gujarat High Court Rules, 1993

(v)The appellant shall supply for the inclusion in the paper books the requisite number of copies of translations of documents at item No. (2) in sub-rule (i) and the appellant or the respondents as the case may be, shall supply the requisite number of copies of translations of documents referred to in sub-rule (iii). In case of English document, the appellant or respondent, as the case may be, shall supply the requisite number of copies for inclusion in the paper books.