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 11 in Gujarat High Court Rules, 1993 11. Amendments may be allowed by Registrar. - Application for amendment of the memorandum of appeal or application for adding parties or grounds may be disposed of by the Registrar.
