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 384 in Gujarat High Court Rules, 1993 384. Procedure as to evidence to be recorded. - The court may, if necessary, itself record evidence or direct a Court of Sessions or a Magistrate to take evidence as provided in Section 391 of the Criminal Procedure Code.
