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State of Gujarat - Section

Section 303 in Gujarat High Court Rules, 1993

303. Summoning a new party.

- The Judge may in his discretion at any time before a final order is made on the petition, order the summons in Form no. 2 to be served on any party likely to be affected by any order which the Judge may make in the matter and the provisions contained in these rules relating to service of summons and filing of written statement in reply to the petition shall apply mutatis mutandis.