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 10 in Gujarat High Court Rules, 1993 10. Conversion of a matter of one kind into another may be ordered by Registrar. - Applications or notes for conversion of a revision application into an appeal or vice-versa or an appeal of one kind to another may be disposed of by the Registrar.
