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 41 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011 41. Interpretation. - If any dispute or question arises relating to the applicability or interpretation of these Rules, the decision of the Chief Justice shall be final.
