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[Cites 0, Cited by 0] [Section 112(2)] [Section 112] [Entire Act]

State of Gujarat - Subsection

Section 112(2)(iv) in Gujarat High Court Rules, 1993

(iv)The documents referred to in sub-rule. (iii) shall be arranged serially according to the serial number of the exhibits, where, however, the documents consist of correspondence, they shall be arranged in chronological order.