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State of Gujarat - Section

Section 152 in Gujarat High Court Rules, 1993

152. When additional deposits for copies to be made.

- After the original papers are received in the copying Section, the office shall estimate the copying charges and call upon the applicant or his Advocate to deposit such additional charges as may be necessary to make good the estimated charges and the work of copying shall commence only after the additional charges have been deposited and the other requirement prescribed under these rules have been complied with.