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

State of Gujarat - Subsection

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

(iv)Additional paper-books if available may be supplied to the Government Pleader or the advocate for the accused on payment of the charges prescribed in sub-rule (iii) of this rule.