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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in The Gujarat Civil Courts Act, 2005

(1)The High Court may, by notification, invest, with such restriction as it shall from time determine, any Court of Senior Civil Judge or a Court of Civil Judge with the jurisdiction for the trial of suit cognizable by a Court of Small Causes established under the Provincial Small Causes Courts Act, 1887 upto such amount as it may deem proper.