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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Gujarat - Subsection

Section 340(ii) in Gujarat High Court Rules, 1993

(ii)The Advocate or the appellant or applicant concerned, as the case may be, shall remove the office objections within fourteen days from the date of the notification of the office objections failing which the matter shall, without delay, be placed before the Court for orders.