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] [Entire Act] State of Gujarat - Section Section 50 in Gujarat High Court Rules, 1993 50. Provision of law under which appeal made to be stated. - The provision of law under which an appeal or application is made shall be stated prominently at the top of the memorandum of appeal or application at the time to its presentation.
