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 313] [Entire Act] State of Gujarat - Subsection Section 313(b) in Gujarat High Court Rules, 1993 (b)That the petitioner and/or the respondent do give inspection of all documents to each other or their respective Advocates within 7 days from the filing of the affidavit of documents.
