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State of Gujarat - Section

Section 438A in Gujarat High Court Rules, 1993

438A. [ [Inserted vide Notification No.C-2002/93, dated 21.11.2003.]

No Advocate/Advocates shall go on strike for any reason. Strike by Advocate/Advocates shall be considered interference with the Administration of Justice, and an appropriate action, including order barring them from practicing in any Court within the State shall be taken against the defaulting Advocate/Advocates.]