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 446 in Gujarat High Court Rules, 1993 446. Cross objections to be treated as separate appeals. - For the purposes of these rules any cross objection filed under Rule 22 of Order XLI of the of the Civil Procedure Code shall be treated as a separate Appeal.
