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

State of Gujarat - Subsection

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

(ii)Items Nos. (2) to (6) shall be prepared in the District Court at the costs of the appellants. Item no. 1 shall be prepared in the High Court as prescribed in the rules. If any of the documents in items Nos. 2 to 5 is in Gujarati, the paper book may include the same in Gujarati.