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[Cites 0, Cited by 0] [Section 353(3)] [Section 353] [Entire Act]

State of Gujarat - Subsection

Section 353(3)(vi) in Gujarat High Court Rules, 1993

(vi)Notwithstanding anything contained in the rules in this Chapter, the Court may where it thinks fit, direct that the accused or his advocate be supplied with a copy of the paper book free of charge.