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 433(3)] [Section 433] [Entire Act] State of Gujarat - Subsection Section 433(3)(i) in Gujarat High Court Rules, 1993 (i)An application for bail or reduction, enhancement or cancellation of bail in the case,