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[Cites 0, Cited by 0] [Section 179] [Entire Act]

State of Gujarat - Subsection

Section 179(4) in Gujarat High Court Rules, 1993

(4)When an order as to interim relief is issued on a separate application in that behalf, a copy of such application shall be served with the notice of the order of interim relief on the respondent which shall be in addition to the copy of the main petition unless such copy has already been served on the respondent.