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 19] [Entire Act] State of Gujarat - Subsection Section 19(4) in Gujarat Devasthan Inams Abolition Act, 1969 (4)Where the application is rejected, the action taken or the thing done shall be deemed to be void.
