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 30] [Entire Act] State of Gujarat - Subsection Section 30(1) in The Gujarat Civil Courts Act, 2005 (1)On and from the appointed date the Bombay Civil Courts Act, 1869 (Bombay XIV of 1869), in its application to the State of Gujarat, shall stand repealed.
