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State of Gujarat - Section

Section 410 in Gujarat High Court Rules, 1993

410. Additional deposit of costs.

- In the course of the preparation of the Transcript Record, the office shall, from time to time make close scrutiny of the expenditure incurred in that behalf. If at any stage, the office deems it necessary to call for an additional deposit, the same shall be notified to the appellant, who shall be required to deposit it within the specified time, failing which the matter shall be placed before the Court for orders.