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 201] [Entire Act] State of Gujarat - Subsection Section 201(ii) in Gujarat High Court Rules, 1993 (ii)Two simple copies of the statement with the prescribed annexures and the memorandum of addresses of the parties to the reference for service of notice or other process shall be forwarded with the statement of the case.
