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 464] [Entire Act] State of Gujarat - Subsection Section 464(2) in Gujarat High Court Rules, 1993 (2)The Council shall furnish to the Registrar, the postal addresses of all persons on whom notices are required to be served under Sec. 21(6) of the Act and of the person who has made the complaint.
