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 14] [Entire Act] State of Gujarat - Subsection Section 14(6) in The Gujarat Advocates Welfare Fund Act, 1991 (6)The appeal shall be accompanied by-(a)the order appealed against;(b)a fee of one hundred rupees which shall not be refunded.
