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 131 in Gujarat High Court Rules, 1993 131. Notification of matters granted ex-parte by Registrar. - The office shall place on the Notice Board every Monday the list of matters in which exparte orders are made by the Registrar or the Deputy Registrar.
