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 19] [Entire Act] State of Gujarat - Subsection Section 19(2) in Gujarat High Court Rules, 1993 (2)The Court Sheristedars may administer oaths and solemn affirmations to the witnesses deposing before the Court.
