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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Gujarat - Subsection

Section 149(ii) in Gujarat High Court Rules, 1993

(ii)Applications for certified copies for purpose other than private use shall be accompanied by the requisite court fee stamp [or e-payment receipt of that amount] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.] prescribed for certified copies under the Court fee act.