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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of Gujarat - Subsection

Section 349(vi) in Gujarat High Court Rules, 1993

(vi)If the leave is granted the appellant shall file his Memorandum of appeal within the period prescribed under the Limitation Act, 1963 and on such memorandum of appeal being filed the Session Court shall be required to prepare five or more copies of Paper- Books.