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 354] [Entire Act] State of Gujarat - Subsection Section 354(2) in Gujarat High Court Rules, 1993 (2)that the order regarding production of accused from custody in Court on the date of hearing of the appeal should be passed or not.Special procedure for application for transfer.
