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 248] [Entire Act] State of Gujarat - Subsection Section 248(2) in Gujarat High Court Rules, 1993 (2)The Court may by general or special order fix the amount to be paid as remuneration for the service of the Commissioner.
