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 290 in Gujarat High Court Rules, 1993 290. Application of Rules to written statements. - Rules 272 to 283 as to petitions shall, mutatis mutandis, apply to written statements, the words petition and the petitioner therein being read for the purpose of this rule as though they were written statement and respondent.
