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 297 in Gujarat High Court Rules, 1993 297. List of witnesses. - Within seven days of the settlement of issues, each party shall file a list of his witnesses and pay the process fees & travelling allowance, the diet allowance & local conveyance allowance for those persons who are required to be summoned.
