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[Cites 0, Cited by 0] [Section 433(3)] [Section 433] [Entire Act]

State of Gujarat - Subsection

Section 433(3)(xiii) in Gujarat High Court Rules, 1993

(xiii)any application or act for obtaining the withdrawal or the refund or payment or out of the moneys paid or deposited in the court in connection with the case or any of the proceedings mentioned herein before (including moneys paid or deposited for covering the costs of the preparation and the printing of the Transcript Record or Appeal to the Supreme Court).