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[Cites 0, Cited by 0] [Section 353(3)] [Section 353] [Entire Act]

State of Gujarat - Subsection

Section 353(3)(v) in Gujarat High Court Rules, 1993

(v)[ The charges for paper books levied under this rule shall be recovered either in the form of court fee stamps which shall be affixed to the application for copies or e-payment system, receipt of which be accompanied with application.] [Substituted vide High Court Notification No.C.2002/93, dated 30.08.2016.]