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 385 in Gujarat High Court Rules, 1993 385. Procedure in case of difference of opinion. - In case of difference of opinion between the Judges composing the Division Court, the procedure laid down in Section 392 of the Code of Criminal Procedure shall be followed.
