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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Gujarat - Subsection

Section 142(v) in Gujarat High Court Rules, 1993

(v)The Registrar may extend the time prescribed in sub-rules (i) to (iii) above or excuse delay for a period not exceeding 15 days in respect of adjudication fees and one month in respect of supply of stamp paper [or e-payment receipt] [Inserted vide High Court Notification No.C.2002/93, dated 30.08.2016.].