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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(vii) in Gujarat High Court Rules, 1993

(vii)The papers to be printed in an appeal shall not be sent for being printed until the expiry of one month from the date of service of the notice on the sole respondent or on the respondent who is served last, if there are more than one respondent.