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State of Gujarat - Section

Section 183 in Gujarat High Court Rules, 1993

183.

Service of Rule Nisi on other parties.- The Court may in its discretion at any time before a final order is made on the petition, order the rule nisi to be served on any party likely to be affected by any order which the Court may make in the matter. The provisions contained in the preceding rules relating to service of the rule and filing of an affidavit in reply shall apply to such a case.