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 462 in Gujarat High Court Rules, 1993 462. Appeal or Revision Application under Sec. 30 of the Act to be by Petition. - An Appeal or a Revision Application under Sec. 30 of the Act shall be made by petition.
