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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Gujarat - Subsection

Section 105(ii) in Gujarat High Court Rules, 1993

(ii)In the case of appeals from, orders, Appeals arising from Miscellaneous proceeding and Revision Applications other than those mentioned in sub-rule (i), the records and proceedings of the lower Court shall not be called for by the office, unless the Court of its own motion, or on application of a party, has ordered them to be sent for.