Legal Document View

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
[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(5)(i) in The Ahmedabad City Courts Act, 1961

(i)if it was pending immediately before the appointed day in a competent Court, shall stand transferred to the Court corresponding to the competent Court, and