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] [Section 23] [Entire Act] State of Gujarat - Subsection Section 23(2) in The Gujarat Civil Courts Act, 2005 (2)The Civil Courts shall maintain such forms, books of accounts, records, registers and the like as may be specified by the High Court in consultation with the State Government.
