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 466] [Entire Act] State of Gujarat - Subsection Section 466(b) in Gujarat High Court Rules, 1993 (b)In the case of an Appeal under Sec. 30 of the Act, Notices shall be sent to the Council.
