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 397 in Gujarat High Court Rules, 1993 397. Estimate of costs. - The office shall as soon as possible thereafter prepare an estimate for the costs of the preparation of the triplicate copies of the records and the transmission thereof to the Supreme Court including the charges for the translation and typing.
