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 197 in Gujarat High Court Rules, 1993 197. Confirmation of Decrees. - After the period of six months mentioned above has expired, the decree may be confirmed, even though no application for that purpose has been made to the Court, or the party appears at the hearing.
