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] [Entire Act] State of Gujarat - Section Section 207 in Gujarat High Court Rules, 1993 207. Applicability of Chapter XVII. - The Rules in Chapter XVII applicable to applications under Articles 226 and 227 of the Constitution, shall subject to the rules in this Chapter, apply mutatis mutandis to applications under Section 256 (2) of the Act.
