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 248] [Entire Act] State of Gujarat - Subsection Section 248(3) in Gujarat High Court Rules, 1993 (3)The provisions of Rule 15 to 18-B or Order - XXVI of the Code of Civil Procedure, 1908, in so far as they are applicable, shall apply to the issue, execution and return of such commission under this Rule.]
