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 91] [Entire Act] State of Gujarat - Subsection Section 91(iii) in Gujarat High Court Rules, 1993 (iii)the name of the person whom the notice has been returned unserved or served by affixing, showing the designation as opponent or respondent, and where he is reported to be dead, a statement to that effect,
