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 313] [Entire Act] State of Gujarat - Subsection Section 313(a) in Gujarat High Court Rules, 1993 (a)That the petitioner and/or the respondent shall be ordered to file affidavit of documents within 7 days from the date of this order.
