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State of Gujarat - Section

Section 137 in Gujarat High Court Rules, 1993

137. Procedure when Advocate wishes to keep judgment before the court for speaking to minutes.

- Whenever an Advocate wants a judgment to be kept before the Court for speaking to the minutes, he shall file a note in the office showing the points on which he wants to speak to the minutes and he shall also serve a copy thereof on the Advocate for the other side.