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 7] [Entire Act] State of Gujarat - Subsection Section 7(1) in The Gujarat Civil Courts Act, 2005 (1)The place or places, at which every Civil Court under this Act shall be held, shall be fixed, and may from time to time, be altered by the State Government, in consultation with the High Court.
