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 262 in Gujarat High Court Rules, 1993 262. Applicability of High Court Rules. - Save as otherwise provided in these rules, the rules of the High Court Appellate side, in respect of criminal appeals shall apply to criminal appeals under the Act.
