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 369 in Gujarat High Court Rules, 1993 369. Supply of additional set of petition with annexures. - An additional set of the petition with copies of annexures shall be filed alongwith the petition which shall be presented in the Criminal Department of the Office.
