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State of Gujarat - Section

Section 337 in Gujarat High Court Rules, 1993

337. Registration of Proceedings.

- Immediately on the presentation of any Criminal Proceeding in this Court by an Advocate, or party in person, or on receipt of the same through jail, or otherwise, it shall be entered in the appropriate register subject to office objections, if any. Entries in the Registers shall be made serially according to the date of presentation or receiPart