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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(5)(ii) in The Ahmedabad City Courts Act, 1961

(ii)if before the appointed day it has not been preferred within the period of limitation to a competent Court, shall lie within that period to the Court corresponding to the competent Court.