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 126] [Entire Act] State of Gujarat - Subsection Section 126(ii) in Gujarat High Court Rules, 1993 (ii)Matters referred to a Full Bench or ordered to be placed before a Special Bench shall be placed on the Dally Board in accordance with the directions of the Chief Justice.
