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 333 in Gujarat High Court Rules, 1993 333. Presentation of proceedings. - All criminal matters shall be presented in the office of the Registrar to such person as the Registrar may be special or general order authorise.
