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 352] [Entire Act] State of Gujarat - Subsection Section 352(3) in Gujarat High Court Rules, 1993 (3)An application for revision filed by Government for enhancement of sentence passed for an offence under Section 302 of the Indian Penal Code.
