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 85] [Entire Act] State of Gujarat - Subsection Section 85(c) in Gujarat High Court Rules, 1993 (c)immediately on the passing of the order by the Court in matters where exparte interim orders are passed, or in matters where the court has ordered 'Notice' or 'Rule' to be heard on a day or within a specified time fixed by the Court.
