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 3rd in Gujarat High Court Rules, 1993 3rd. - Persons who have held judicial Office not inferior to that of Principal Sudder Ammen or Judge of a Small Cause Court for a period of not less than Five years; or,
