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State of Gujarat - Section

Section 298 in Gujarat High Court Rules, 1993

298. Summoning of witnesses.

- Parties shall apply for the issue of witness summonses sufficiently in time for attendance of the witnesses after service. The parties may also produce witnesses without a summons on the date of hearing, provided, they have filed a list of the same as required under Rule 302. Parties may also with the leave of the Court examine other witnesses.