Section 23(3)(i) in Ahmedabad City Courts (Amendment) Act, 1980

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State of Gujarat - Subsection

Section 23(3)(i) in Ahmedabad City Courts (Amendment) Act, 1980

(i)if it was pending immediately before the specified date or, as the case may be, the date of inclusion in any District Court or Court of any Civil Judge, other than City Court, stand transferred to the City Court, and

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State of Gujarat - Subsection

Section 23(3)(i) in Ahmedabad City Courts (Amendment) Act, 1980