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 352] [Entire Act] State of Gujarat - Subsection Section 352(2) in Gujarat High Court Rules, 1993 (2)An appeal against an order of acquittal in respect of any other offence where the number of accused is more than four and the record of the case is in the opinion of the Registrar very heavy.
