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 150 in Gujarat High Court Rules, 1993 150. Deposit to be made along with application. - Application for certified copies of any judgment decree or order shall be accompanied by an initial deposit of Rs.5/-, Rs.4/- and Rs.1/- respectively for ordinary copies and double the said amount for urgent copies.
