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 86] [Entire Act] State of Gujarat - Subsection Section 86(b) in Gujarat High Court Rules, 1993 (b)Within 3 days from the date of the removal of the office objections, in cases where the matter has been admitted subject to office objections, and
