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State of Gujarat - Section

Section 274 in Gujarat High Court Rules, 1993

274. Translation.

- (i) The petitioner shall annex to his petition typed copies of all relevant documents which are in English or, where any of such documents are not in English, typed copies of translations in English of such documents.
(ii)Any translation, other than official translation, annexed to the petition shall be either certified to be true by the Advocate for the petition or supported by a affidavit of the petitioner affirming that it is a true translation.