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 282] [Entire Act] State of Gujarat - Subsection Section 282(iii) in Gujarat High Court Rules, 1993 (iii)After the petition is presented and registered, the office shall intimate the fact of the filing of the petition to the Election Commission in Form No. 1.
