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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(vi) in Gujarat High Court Rules, 1993

(vi)If the value of the subject matter in an appeal exceeds Rs. 20.000/- and if the appellant or appellants, or the respondent or respondents, have engaged two or more advocates two copies instead of only one copy shall be got printed for the appellant or appellants or the respondent or respondents, as the case may be, and shall be supplied free of cost.