Section 154A(2) in Gujarat High Court Rules, 1993

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State of Gujarat - Subsection

Section 154A(2) in Gujarat High Court Rules, 1993

(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.]

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State of Gujarat - Subsection

Section 154A(2) in Gujarat High Court Rules, 1993