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State of Gujarat - Section

Section 368 in Gujarat High Court Rules, 1993

368. Accompaniment to the petition.

- All documents or copies thereof in proof of the interest of the petitioner in the subject matter of the order of forfeiture under Section 95 of the Code of Criminal Procedure, 1973, the book, paper or document which is-forfeited and such other documents or copies on which the petitioner wishes to rely shall be annexed to the petition,