Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(2)No proceedings of review under this rule shall be commenced until after -
(i)the expiry of the period of limitation for an appeal, or
(ii)the disposal of the appeal, when any such appeal has been preferred.