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State of Gujarat - Section

Section 153 in Gujarat High Court Rules, 1993

153. Ordinary copies to be furnished within ten, and urgent copies within five working days.

- An ordinary copy shall be supplied within ten days from the date when the requirements regarding the deposit of estimated charges, affidavit etc. are complied with or the original becomes ready for a certified copy being supplied, which ever is later. An urgent copy shall be supplied within five working days from such date, unless the Deputy Registrar orders it to be supplied at an earlier date.Application for copies of Judgments which are required to be sent for printing.