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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Gujarat - Subsection

Section 124(v) in Gujarat High Court Rules, 1993

(v)The balance of any previous warned lists remaining Tat the end of any term with such additions as are necessary, shall constitute and be notified as the warned list for the next term; provided that a consolidated warned list incorporating the balances of the previous lists, if any, together with the necessary added matters shall be notified for the first term of each year.