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State of Gujarat - Section

Section 194 in Gujarat High Court Rules, 1993

194. Execution of orders under Article 227.

- An order made by the High Court under Article 227 of the Constitution shall be executable in the same manner in which the order made by the Court or Tribunal against which the application under Article 227 has been made could have been executed under the law.Chapter - XVIII Cases for Confirmation of a Decree under the Indian Divorce Act, IV of 1869