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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(iv) in Gujarat High Court Rules, 1993

(iv)If no application for excuse of delay or note for revision of the Registrar's order is filed within 15 days from the date of the order of the court under sub-rule (iii), the matter shall without any delay, be placed for orders before the Registrar and the Registrar shall pass orders refusing to Register the matter.