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[Entire Act]
State of Gujarat - Section
Section 307 in Gujarat High Court Rules, 1993
307. Register of applications.
- All applications in each election petition shall be separately recorded in a Register maintained for the purpose, containing the following columns :-Register of ApplicationElection petition No.| Sr. No. of Application in the election petition | Date of presentation | Nature of application | Date and substance of final order |
| 1 | 2 | 3 | 4 |