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 141 in Gujarat High Court Rules, 1993 141. Date of decree. - The decree shall ordinarily bear the date on which the judgment of the High Court was pronounced. The decree shall also show the date on which it is signed by the Deputy Registrar.
