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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(3) in The Goa Civil Courts Act, 1965

(3)[ The jurisdiction of a Junior Civil Judge extends to all original suits and proceedings of a civil nature wherein the subject matter does not exceed in amount or value [twenty Lakhs rupees] [This sub-section has been substituted by Amendment Act, 1987 (Act No. 6 of 1987).].