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State of Gujarat - Section

Section 382 in Gujarat High Court Rules, 1993

382. Service of Writs.

- Where the place of detention is known, the High Court writ shall be served on the Jailor with a copy to the detaining authority. Where the place of detention is; not know, the writ should be served upon the detaining authority. But an attempt should be made by the office to find out where the place of detention is, and if the place is ascertained, then a copy of the writ shall be served upon the Jailor.