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 37 in Gujarat High Court Rules, 1993 37. Memorandum of proceedings by party may be in Gujarati or English. - A memorandum of an appeal or application presented by a party personally shall be either in Gujarati or in English.Appeals
