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 383] [Entire Act] State of Gujarat - Subsection Section 383(ii) in Gujarat High Court Rules, 1993 (ii)The order as to costs may be executed" in the manner prescribed for execution of orders on writ petitions under Article 226 of the Constitution.
