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 4 in Gujarat High Court Rules, 1993 4. Rule may be issued by a single Judge in application of the nature of Habeas Corpus. - A single Judge may grant rule nisi in any application of the nature of Habeas Corpus, but he shall not pass any final order on the application.
