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State of Gujarat - Section

Section 154A in Gujarat High Court Rules, 1993

154A. Supply of certified and uncertified copies.

(1)As soon as the judgment and order is signed, the personal Assistant of the concerned Judge would compare and correct the copies which are required to be submitted to the office. After comparison and correction, he would authenticate them as 'true copy' under his own signature, such authenticated copies shall be certified by the Assistant Registrar and, if there are more applicants, then the authenticated copies shall be get either xeroxed or typed.
(2)[ Subject to such directions as the Chief Justice may give, any party to the proceedings or his advocate may obtain uncertified copies of evidence, judgment and order passed by the Court by applying in writing for the same at or before the time of dictating evidence, judgment and order. Fees for supply of such copies shall be charged as under:-
(a) If only one party applies Rs. 1.50 per page.
(b) If two or more parties apply for copiessimultaneously. Rs.1.00 per page, per party.]