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 12] [Entire Act] State of Gujarat - Subsection Section 12(r) in Gujarat High Court Rules, 1993 (r)Request for extension of time in cases remanded for further evidence or findings on issues, except in cases where the date of hearing is fixed by the court.
