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 180] [Entire Act] State of Gujarat - Subsection Section 180(2) in Gujarat High Court Rules, 1993 (2)When the process fees are not paid and/or requisite number of copies of the application are not supplied within the time prescribed above, the application shall be placed, without delay, before the Court for orders.
