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State of Gujarat - Section

Section 339 in Gujarat High Court Rules, 1993

339. Examination of proceedings by office.

- Every appeal or application shall be examined by the office as expeditiously as possible, and the examination shall be completed within six days from the date of filing, except in matters in which the sentence is six months or less and the accused is in custody, in which case the examination should be completed not later than the day next after presentation or receipt of the appeal or application.