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 433(3)] [Section 433] [Entire Act] State of Gujarat - Subsection Section 433(3)(xv) in Gujarat High Court Rules, 1993 (xv)any application for expunging remarks or observations in the judgment in the case or any appeal, reference, revision or review application arising out of the case, and