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State of Gujarat - Section

Section 172 in Gujarat High Court Rules, 1993

172. Date appointed for hearing to be notified.

- The Registrar shall issue the usual notices of the date of hearing, which shall be four weeks from the date of issue of notice to the parties. A copy of the statement of the case shall be supplied to each party or his Advocate putting in his appearance in the Reference or where the parties exceed four, four of the principal parties as may be determined by the Registrar.