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 284 in Gujarat High Court Rules, 1993 284. Petition to be placed for orders if objection not removed. - Immediately after the expiration of time fixed for the removal of objections, the petition shall be placed before the Judge for appropriate orders.
