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State of Gujarat - Section

Section 404 in Gujarat High Court Rules, 1993

404. Procedure for Translation.

- The parties on each side shall be invited from time to time to inspect such translations and in cases of disagreement, the points in dispute, which must be stated in writing, shall be submitted within two weeks to the Translator for clarification. The translations in dispute shall be examined and authenticated by the Translator or such other person as the Chief Justice may from time to time appoint in that behalf, and shall be filed with the record of the case.