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 196 in Gujarat High Court Rules, 1993 196. Paper Books. - Four typed copies of all the material papers in reference under the Act shall be prepared in the District Court at the cost of the petitioner for inclusion in the paper books for the use of the Court.
