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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(a) in Ahmedabad City Courts (Amendment) Act, 1980

(a)with effect on and from the specified date, it shall also extend to and come into force in those areas, of the City of Ahmedabad as constituted under the Corporations Act, which, were included in the said City under the said Act, after the appointed day, but before the specified date.