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 466] [Entire Act] State of Gujarat - Subsection Section 466(a) in Gujarat High Court Rules, 1993 (a)In the case of a Reference under Sec. 21 of the Act, Notices shall be sent to (1) the Members of the Institute concerned (2) the Council and (3) the Central Government.
