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 97] [Entire Act] State of Gujarat - Subsection Section 97(2) in Gujarat Public Trusts Act, 2011 (2)No appeal shall be maintainable after the expiration of thirty days from the recording of tire findings, or, as the ease may be, the passing of the order.
