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 413 in Gujarat High Court Rules, 1993 413. Dispatch of record to the Supreme Court. - When the triplicate copies of the record are made ready the Registrar shall, at the expenses of the appellant transmit to the Registrar of the Supreme Court all the three copies one of which shall be duly authenticated.
