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 12] [Entire Act] State of Gujarat - Subsection Section 12(2) in The Gujarat Civil Services Tribunal Act, 1972 (2)No such application shall be decided by the Tribunal without notice being given to the Civil servant concerned to appear and be heard in support of such order or decision.
