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State of Gujarat - Section

Section 173 in Gujarat High Court Rules, 1993

173. Copies of judgment to be sent to Small Causes Court.

- The Registrar shall, after disposal of the Reference, forward to the Court making the reference, a certified copy of the judgment or order of the High Court.Chapter - XVII Applications under Articles 226, 227 and 228 of the Constitution and Rules for issue of Writs and Orders under the said Articles.