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[Cites 0, Cited by 0] [Section 111(6)] [Section 111] [Entire Act]

State of Gujarat - Subsection

Section 111(6)(iii) in Gujarat High Court Rules, 1993

(iii)In addition to the items prescribed in sub-rule (i), the paper books of regular first appeals, shall contain such other documents which the parties to the appeal may desire to rely on, or refer to at the hearing of the appeal.