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 209 in Gujarat High Court Rules, 1993 209. Service of Notices or Copies on Advocates. - Notices or copies in any proceeding under this Chapter to be served on any party may be served on the Advocate or Attorney representing such party and such Advocate or Attorney shall be bound to accept service thereof.
