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State of Gujarat - Section

Section 351 in Gujarat High Court Rules, 1993

351. Matters in which paper-books to be prepared.

- Papers books for the use of the High Court with the contents as prescribed in para 314 of Chapter XVII of Criminal Manual, 1977, shall be prepared in the following cases :-
(1)All appeals including appeals against acquittal
(2)Reference or applications for enhancement of sentence where rule has been issued by the High Court.