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] [Entire Act]

State of Gujarat - Section

Section 170 in Gujarat High Court Rules, 1993

170. Cases to be forwarded to Registrar.

- In all references the statement of the case shall be signed by the Judge making it and shall state the provision of law under which the Reference is made and the full names and addresses of the parties to the proceeding in which the reference is made. It shall be forwarded with four copies of the same along with all the necessary papers to the Registrar, High Court of Gujarat, Ahmedabad.