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 253] [Entire Act] State of Gujarat - Subsection Section 253(iii) in Gujarat High Court Rules, 1993 (iii)The office shall give intimation to the appellant or his Advocate or Attorneys when the paper-books are ready stating, where necessary, the additional amount which he is required to pay.
