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 2] [Entire Act] State of Gujarat - Subsection Section 2(2) in Gujarat High Court Rules, 1993 (2)Appeals under Special or Local Acts where the value of the subject matter before the trial Court or Tribunal or other authority does not exceed [Rs.20,00,000/-] [Notification No. C-2002/93 dated 20.04.2012.] or is incapable of valuation.
