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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Gujarat - Subsection

Section 128(b) in Gujarat High Court Rules, 1993

(b)the matter is not included in the Daily Board prepared for the next working day.
(ii)Save as provided in sub-rule (i) every application or motion for adjournment of the hearing of any matter on the Warned List or Daily Board shall be made to the Court.