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State of Gujarat - Section

Section 178 in Gujarat High Court Rules, 1993

178. Summary dismissal or Rule Nisi.

- The court may either summarily dismiss the petition or order a rule nisi to be issued against the respondent against whom it is sought, as it thinks fit. Any rule so granted shall not be made returnable within less than 15 days after the service thereof on the respondent, unless otherwise directed by the court.