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 117] [Entire Act] State of Gujarat - Subsection Section 117(b) in Gujarat High Court Rules, 1993 (b)The Senior Translator or the Superintendent concerned shall serve an intimation on the party or his Advocate to deposit the translation charges in the Nazir's office within a week of the receipt of the intimation.
