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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in Gujarat High Court Rules, 1993

(3)[ Any Officer, not below the rank of Section Officer, as may be specially empowered by the Honourable the Chief Justice, may also administer oath and affirmation to deponents making affidavits.] [Inserted vide Notification No.C-2002/93 dated 18.6.1994, published in Gujarat Government Gazette, Part IV-C.]