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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in The Gujarat Civil Courts Act, 2005

(3)The State Government may, for discharging its functions and responsibilities, require, though the High Court, the Civil Courts to furnish to the Government such particulars and information relating to the working of the Courts and other matters as may be called for from time to time.