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State of Gujarat - Section

Section 195 in Gujarat High Court Rules, 1993

195. Hearing of cases under sections 17 & 20 of the Act.

- Cases for confirmation of a decree received from a District Judge under Sections 17 and 20 of the Indian Divorce Act, IV of 1869, shall not be heard by the High Court till after the expiry of six months from the pronouncing of such decree.