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[Cites 0, Cited by 0] [Section 433(3)] [Section 433] [Entire Act]

State of Gujarat - Subsection

Section 433(3)(xiv) in Gujarat High Court Rules, 1993

(xiv)any application for the refund of or out of the moneys paid or recovered as fine or for the return, restitution or restoration of the property forfeited or confiscated in the case or in any appeal reference, revision or review application arising out of the case as per final orders passed in that behalf.