Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 34 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

34. Submission of appeals.

- Every appeal shall be addressed to the Chief Justice and shall be submitted to the Registrar General. It shall contain all material statements and grounds on which the appellant relies and shall be complete in itself. It shall not contain any disrespectful or improper language.