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 371 in Gujarat High Court Rules, 1993 371. Notice to be served on State Government. - As soon as the office objections are removed, the office shall issue a notice addressed to, the Secretary of the Government of Gujarat, in the Home Department and a copy of the petition with its annexures shall be served along with the notice.
