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 205] [Entire Act] State of Gujarat - Subsection Section 205(5) in Gujarat High Court Rules, 1993 (5)The Registrar, may, with .the consent of the parties, dispense with any of the items or any part of the items required to be incorporated in the Paper Book in the reference.
