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 309] [Entire Act] State of Gujarat - Subsection Section 309(ii) in Gujarat High Court Rules, 1993 (ii)The costs of all uncontested petitions, summonses for directions, and all applications, made under this Chapter, shall be in the discretion of the Judge.
