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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3)(ii) in The Gujarat Civil Courts Act, 2005

(ii)An Additional Senior Civil Judge, so appointed shall, subject to the general or special orders of the Principal District Judge, discharge all functions of a Senior Civil Judge under this Act or any other law for the time being in force which the Principal Senior Civil Judge may assign to him and in the discharge of those functions he shall exercise all the powers of Senior Civil Judge.