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State of Gujarat - Section

Section 9 in Gujarat High Court Rules, 1993

9. Revision of orders of Registrar.

- Any party aggrieved by an order under Rule 8 may within 15 days from the date of the said order apply to the Court for revision of such order by a regular stamped application [or application with e-payment receipt] [Inserted vide High Court Notification No. C. 2002/93, dated 30.08.2016.].