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 285] [Entire Act] State of Gujarat - Subsection Section 285(vii) in Gujarat High Court Rules, 1993 (vii)The summons shall be served in the manner prescribed for service of summons and notices in the Code of Civil Procedure read with these Rules.
