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State of Gujarat - Section

Section 254 in Gujarat High Court Rules, 1993

254. Period within which appeal and copies should be filed.

- The appeal shall be filed within 20 days from the date of the decree or order appealed from. The memorandum of appeal need not be accompanied by a copy of the judgment, decree or order appealed from, but such copies of the judgment, decree must be filed before the date fixed for hearing.