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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2)(d) in The Gujarat Civil Courts Act, 2005

(d)regulating the issue of licenses by the Principal District Judge of the district to persons to act as petition writers in Civil Courts in that district and the conduct of business by them and the scale of fees to be charged by them;