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[Cites 0, Cited by 0] [Section 352(4)] [Section 352] [Entire Act]

State of Gujarat - Subsection

Section 352(4)(iii) in Gujarat High Court Rules, 1993

(iii)The office shall make a requisition for printing within 3 weeks of 35 copies of the paper-book which shall be printed in the form prescribed for paper books by the Supreme Court.