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 164] [Entire Act] State of Gujarat - Subsection Section 164(6) in Gujarat High Court Rules, 1993 (6)Findings of the lower Courts on issues called for by the High Court.(iii)The following papers shall be preserved for 5 years:-
