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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(iii) in Gujarat High Court Rules, 1993

(iii)The provision of Sub-rule (ii) above, shall apply where the legal representatives of any party who has died pending the presentation of the appeal or application were not brought on the record of the proceedings in the Lower court but are made parties to the appeal or application.