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 379 in Gujarat High Court Rules, 1993 379. Annexures to be filed with the applications. - The applicant shall annex to his application a copy of (1) the order of detention, if any, (2) his representation if any, against the said order, (3) any reply to the said representation, and (4) such other document as he desires to rely upon.
