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[Cites 0, Cited by 0] [Section 414] [Entire Act]

State of Gujarat - Subsection

Section 414(i) in Gujarat High Court Rules, 1993

(i)at the expense of the appellant transmit to the Supreme Court such number of copies as the Supreme Court may direct, or, in the absence of any special direction in this behalf, 20 copies of such record, one of which shall be certified to be correct by the Registrar by signing his name on, and initialing, every eighth page thereof and by affixing there to the Seal of this Court.