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 213 in Gujarat High Court Rules, 1993 213. Chief Justice to appoint the Bench. - [Tax Appeals] [Added vide Notification No.C-2002/93, dated 26.06.2001(w.e.f. 1.07.2001).] reference and Applications under this Chapter shall be heard by a Division Bench of two Judges appointed by the Chief Justice.
