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 12] [Entire Act] State of Gujarat - Subsection Section 12(b) in The Mamlatdars' Courts Act, 1906 (b)where the plaintiff is willing to make or has made a statement on oath under Section 9, but fails to furnish the particulars specified in Section 7 within the time fixed under Section 9 or altogether; or
