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 124] [Entire Act] State of Gujarat - Subsection Section 124(iv) in Gujarat High Court Rules, 1993 (iv)Matters shown in a Warned List which have been disposed of, shall be struck off as and when they are disposed of.
