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 362 in Gujarat High Court Rules, 1993 362. Registrar power to enhance fees. - The Registrar may increase the fee payable to the advocate in a case upto Rs.50/- having regard the complicated nature of the case, heavy labour and time involved in its preparation and conduct.Production in Court an accused in Jail Custody.
