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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3)(b) in The Gujarat Civil Courts Act, 2005

(b)Nothing in sub-clause (a) shall, with respect to the Courts invested with the jurisdiction of a Court of Small Causes, apply to suit instituted or proceedings commenced in those Courts prior to the date on which they were invested with that jurisdiction.