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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3)(i) in The Gujarat Civil Courts Act, 2005

(i)When the business pending before a Court of a Civil Judge so requires, the State Government may, in consultation with the High Court, appoint to that Court one or more Judges to be called as Additional Civil Judges for such period as it deems necessary.