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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Gujarat - Subsection

Section 273(1) in Gujarat High Court Rules, 1993

(1)Petition; (2) Vakalatnama; (3) List of Documents upon which the petitioner relies, and (4) Copies of Schedules or Annexure. Dates and sums occurring in the petition shall be expressed in figures and the sums also in words. When Indian dates are given the corresponding Gregorian Calendar (English) Dates shall always be added.