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State of Gujarat - Section

Section 386 in Gujarat High Court Rules, 1993

386. Service on the Government Pleader or respondent.

- Nothing in the Rules in this Chapter prescribing supply of typed copies of the application with annexure for the use of the Court or for service on the Government Pleader or respondents or requiring the application to be supported by an Affidavit shall apply to an Application sent by the detenue from Jail or other places of detention.