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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(ii) in Gujarat High Court Rules, 1993

(ii)In addition to the printing charges prescribed, the appellant shall, within 15 days from the date of the admission to the Register of the appeal, deposit the typing charges for the preparation of five paper-books, as estimated by the office. The rate chargeable for typing will be Rs. 1 per page inclusive of five copies, in addition to the charges at the rate of three naya paise per foolscap paper. Any amount in excess of the estimated cost deposited by the Appellant shall be paid when the paper-books are ready.