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State of Gujarat - Section

Section 320 in Gujarat High Court Rules, 1993

320. Appellant's Advocate to supply copies of paper-books to the respondent.

- The appellant's advocate shall supply at least 3 days before the date of hearing to each respondent as many copies of paper book as he shall have applied for on payment by him of expenses for preparation of the paper-book as directed by the Registrar in this behalf.