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 105] [Entire Act] State of Gujarat - Subsection Section 105(iii) in Gujarat High Court Rules, 1993 (iii)The receipt of the record and proceedings in the office shall be notified on the Notice Board as soon as the same are received.
