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 459 in Gujarat High Court Rules, 1993 459. Re-instatement after removal by Registrar. - The Registrar may at any time revise the order passed by him under Rule 457, and may for reasons to be recorded in writing, are- instate the person removed or declared him eligible for registration.
