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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(2)Nothing in this Rule shall be deemed to prohibit or otherwise affect the right of the Court employee from vindicating his/her private character or any act done by him/her in his/her private capacity.