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 11] [Entire Act] State of Gujarat - Subsection Section 11(2) in The Gujarat Civil Courts Act, 2005 (2)The local limits of jurisdiction of a Civil Court, existing immediately prior to the appointed date, shall be deemed to be the local limits of jurisdiction of that Court.
