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 218] [Entire Act] State of Gujarat - Subsection Section 218(d) in Gujarat High Court Rules, 1993 (d)"Liquidator" means the Court Liquidator appointed under section 38A (1) of the Act, or any person duly performing his functions.
