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 216 in Gujarat High Court Rules, 1993 216. Registrar includes other empowered officers. - The term 'Registrar' in these Rules, shall include any officer who may be appointed by the Chief Justice to exercise the powers and perform the functions of the Registrar under these rules.Chapter - XX Appeals Under Special Acts
