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State of Gujarat - Section

Section 53 in Gujarat High Court Rules, 1993

53. English Translation to be supplied when prescribed accompaniments are not in English.

- When any of the accompaniments to an appeal or application are not in the English language, typed copies of translations of such accompaniments [***] [Deleted vide Notification No. C-2002/93 dated 8.5.1995, published in Gujarat Government Gazette, Extraordinary, Part IV-C, dated 22.5.1995 (w.e.f. 5.6.1995)] except decrees certified to be true translations by the Advocate or by an authorised translator shall be annexed there with.