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 378] [Entire Act] State of Gujarat - Subsection Section 378(ii) in Gujarat High Court Rules, 1993 (ii)Where any interim relief is sought, a copy of the application shall be served on the Government Pleader, High Court before the presentation of the applications.
