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 316] [Entire Act] State of Gujarat - Subsection Section 316(d) in Gujarat High Court Rules, 1993 (d)A memorandum of appeal, if filed within one month from the date of the Company Law Board's order, shall be accompanied by simple copy of the order of the Company Law Board duly certified to be true copy by the advocate of the appellant.
