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 454 in Gujarat High Court Rules, 1993 454. Access to High Court office. - No clerk employed by an Advocate shall be allowed access to any of the offices of the High Court, unless he is a recognized clerk.
