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 316] [Entire Act] State of Gujarat - Subsection Section 316(f) in Gujarat High Court Rules, 1993 (f)The memorandum of appeal shall be in two parts; having Paper-book Part I and Paper-book Part II.
