Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Gujarat - Subsection

Section 91(c) in Gujarat High Court Rules, 1993

(c)Delay in taking action under sub-rule (b) of this rule, may be excused by the Registrar up to a maximum of 15 days in expedited or short notice matters and of 30 days in other ' matters and if no application is made or postal stamps supplied within such period, the procedure prescribed in Chapter XII shall be followed.