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State of Gujarat - Section

Section 287 in Gujarat High Court Rules, 1993

287. Sealing.

- The seal of the court shall not be affixed to any writ of summons, warrant, rule, order or other mandatory process unless the same be signed by the Officer whose duty it is to prepare and make out the same and unless the name of the party or his Advocate be subscribed thereunto together with the day of the month and year when the same shall issue from such office.