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 82 in Gujarat High Court Rules, 1993 82. Appeals to be placed before Division Bench for admission. - Appeals under clause 15 of the letters patent including appeals arising out of the provisions of Companies Act, 1956 shall be placed for preliminary hearing before division Bench.
