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State of Gujarat - Section

Section 171 in Gujarat High Court Rules, 1993

171. Number and title to be entered in register.

- The statement of the case shall be numbered as a Reference and entered in the Register of Civil References showing the Court making the reference, the no. of the suit or proceeding in the said Court, the names of the parties therein & the provision of law under which it is made which shall also be prominently noted on the docket sheet of the reference.