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[Cites 0, Cited by 0] [Section 433(3)] [Section 433] [Entire Act]

State of Gujarat - Subsection

Section 433(3)(xvi) in Gujarat High Court Rules, 1993

(xvi)any application or proceedings for sanctioning prosecution under Chapter XXVI of the Code of Criminal Procedure, 1976, or any appeal or revision application arising from and out of any order passed in such an application or proceeding :