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 12] [Entire Act] State of Gujarat - Subsection Section 12(c) in Gujarat High Court Rules, 1993 (c)Uncontested Applications to appoint or discharge a next friend or guardian ad-litem of minor or a person of unsound mind, except in cases of appeal to the Supreme Court, and to amend the record accordingly.
