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 135] [Entire Act] State of Gujarat - Subsection Section 135(iii) in Gujarat High Court Rules, 1993 (iii)Matters which become in arrears during the course of the month shall be added to the arrears list according to their class or sub-class.
