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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Gujarat - Subsection

Section 180(1)(i) in Gujarat High Court Rules, 1993

(i)In cases where no interim or interlocutory relief has been granted by the Court, the process fee shall be paid and as many typed copies of the petition with the annexures as prescribed in Rule 176 as there are respondents shall be supplied by the petitioner or his Advocate within fifteen days from the date of the order of issue of the Rule Nisi in the petition.