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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Gujarat - Subsection

Section 180(1)(iii) in Gujarat High Court Rules, 1993

(iii)Where the members of any Tribunal against whose decision or order the application is made are made party respondents to the application as such, only one typed copy of the application with the prescribed annexures may be supplied for service on the said members of the Tribunal collectively, and service of a copy on the Registrar of the Tribunal if he is appointed, or any one of them shall be deemed to be service on all.