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State of Gujarat - Section

Section 345 in Gujarat High Court Rules, 1993

345. Accompaniments to appeals and applications.

- Every appeal and application shall be accompanied by the certified copy of the judgment or order appealed from or applied against including the certified copy of the judgment of the trial Court where an application is against the appellate or revisional order of the Sessions Judge. When the order complained of is that of a Sessions Court having jurisdiction over more than one revenue district, the memorandum' of the proceeding shall show the revenue district in which the original proceeding was instituted.