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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(6) in The Gujarat Civil Courts Act, 2005

(6)Notwithstanding the appointment of a vacation judge every Civil Court in the district shall, during the period it is adjourned for any vacation, be deemed to be closed for the purpose of Section 4 of the Limitation Act, 1963 (36 of 1963).