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State of Gujarat - Section

Section 90A in Gujarat High Court Rules, 1993

90A. [ Notices to be given to the party for service. [Substituted, Added & Inserted vide Notification No: 2002/93. dated 28/8/2003. published in Gujarat Government Gazette, Extraordinary, Part IV-C, dated 18.09.2013 at page 317, (w.e.f. 15.9.2013)]

- The Court may, in addition to the service of notice under Rule 88 and 89, on the application of any party, permit such party to serve the notice on the other side ].