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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Gujarat - Subsection

Section 180(1)(ii) in Gujarat High Court Rules, 1993

(ii)In cases falling under proviso to sub-rule (i) the order of interim relief unless otherwise ordered by the Court shall be communicated by writ unless the process fees are paid and copies are supplied and the addresses for service of the notices are given.