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State of Gujarat - Section

Section 406 in Gujarat High Court Rules, 1993

406. Record to be in triplicated.

- The triplicate copies of the Record proper shall be prepared under the supervision of this Court in accordance with the rules as set out in schedule C below and the parties may submit any disputed question arising in connection therewith, to the decision of the Court and it shall give such directions thereon as the justice of the case may require.