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State of Gujarat - Section

Section 162 in Gujarat High Court Rules, 1993

162.

Unless otherwise ordered by the Court, all original documents including translations and copies of judgments, decrees, orders and other papers, which are not required to be preserved, shall be returned to the party producing them after the expiry of the period for filing an appeal or if an appeal is filed, after the disposal of the appeal. The rest of the papers shall be marked, classified and arranged in files for the purpose of dispatch to the Record room as prescribed below.