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 192] [Entire Act] State of Gujarat - Subsection Section 192(ii) in Gujarat High Court Rules, 1993 (ii)Such court shall determine all matters arising out of or in relation to the execution of the order transmitted for execution.
