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State of Gujarat - Section

Section 350 in Gujarat High Court Rules, 1993

350. Notice in appeals against acquittals to District Magistrates and Public Prosecutors, and intimation by them whether accused in jail.

- When an appeal against an order of acquittal is admitted, notice shall be given to the District Magistrate concerned, who shall be required to inform the High Court whether the accused is in Jail, and if so, in what jail he is confined.Preparation and supply of paper-book