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 24 in Gujarat High Court Rules, 1993 24. Entitling of affidavits in respect of cause not in High Court. - If there be no cause in the court, the affidavit shall be entitled "In the matter of the petition of................."
