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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(4) in The Gujarat Police Act, 1951

(4)In calculating the period of thirty days provided for an appeal under this section, the time taken for granting a certified copy of the order appealed against shall be excluded.] [Sub-section (2), (3) and (4) were deleted, by Bombay 34 of 1959, section 20.]