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] [Entire Act] State of Gujarat - Section Section 6 in Ahmedabad City Courts (Amendment) Act, 1980 6. Amendment of section 21 of Guj. XIX of 1961.- In the principal Act, in section 21, the words and figures "the Code of Criminal Procedure, 1898" shall be deleted.
