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State of Gujarat - Section
Section 167 in Gujarat High Court Rules, 1993
167.
A register in the form given below shall be maintained showing the numbers and years of appeals and other cases received in the Record Room of which the records are to be destroyed. The entries for each year shall be signed by the Record Keeper and the Assistant Registrar :-| Sr. No. of the case. | District | Date of receipt in the record room. | Date of decision | Dates when due for destruction | Dates when actually destroyed. |
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