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 377 in Gujarat High Court Rules, 1993 377. Execution of orders. - The procedure prescribed in these rules for execution of orders of the High Court on Writ Petitions shall apply mutatis mutandis to the execution of orders on petitions under this Chapter.
