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 352(4)] [Section 352] [Entire Act] State of Gujarat - Subsection Section 352(4)(ii) in Gujarat High Court Rules, 1993 (ii)Where the record is required to be printed, only one typed copy of the paper book typed on one side of the paper shall be called for from the lower Court.