Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 222] [Entire Act] State of Gujarat - Subsection Section 222(a) in Gujarat High Court Rules, 1993 (a)A Special Officer appointed under Section 37(3) of the Act shall furnish security in such amount as may be ordered by the Court.
