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State of Gujarat - Section

Section 145 in Gujarat High Court Rules, 1993

145. Powers of Court in matters placed before it under Rule 2 above.

- When a matter is placed before the Court under rule 144, the Court may, if it so deems fit, grant time of, making an application under this Chapter or revise any order of the Registrar rejecting an application under this Chapter or dismiss the matter for default or pass such other orders as may be appropriate having regard to the nature of the default.