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

State of Gujarat - Subsection

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

(ii)The Warned List shall contain sufficient number of matters of each class or sub-class, sufficient for the Division Courts during the term. Matters shall be placed on the Warned list strictly according to the sequence of the Serial numbers in each class or sub-class.