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 15] [Entire Act] State of Gujarat - Subsection Section 15(c) in The Gujarat Ownership Flats Act, 1973 (c)in Section 9, the words and figure "after the agreement referred to in Section 4 is registered" shall be read as if the words "after the commencement of Part I" had been substituted;
