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 193 in Gujarat High Court Rules, 1993 193. Reference to court for orders in case of doubts. - In case of doubt or difficulty in regard to any application under rules 189 to 192 the Registrar may refer such application to the court for orders.
