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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Gujarat - Subsection

Section 138(i) in Gujarat High Court Rules, 1993

(i)Prepare the draft of the decretal order on the Farad and also the draft of the bill of costs. The draft decretal order and the draft of bill of costs together with the copy of the judgment shall be sent to the Advocate's Room for the approval of the Advocates, concerned and a notice in that behalf also be put up in the Advocate's room.