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 208 in Gujarat High Court Rules, 1993 208. Power of Registrar to condone delay. - The Registrar may condone delay or grant time for a period not exceeding one month beyond the time prescribed for doing anything which is required to be done within a prescribed time under these rules.
