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State of Gujarat - Section

Section 291 in Gujarat High Court Rules, 1993

291. Recriminatory statement.

- When a recriminatory statement is filed under section 97 of the Act, the party concerned shall give notice to the High Court of his intention to give evidence in Form No. 3 and shall serve copies of the notice and the recriminatory statement and particulars upon all other parties to the petition or their Advocates.