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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Gujarat - Subsection

Section 177(ii) in Gujarat High Court Rules, 1993

(ii)Notwithstanding anything contained in any other rules, when the office finds that any petition filed under this Chapter is incomplete, or that there are other objections, the office shall, as soon as the examination is completed, affix on a Special Notice Board a notice specifying that the duplicate of the office objections is ready and requiring the same to be removed within three weeks from the date of the notice.