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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in The Gujarat Civil Courts Act, 2005

(1)Subject to the other provisions of this Act and the rules and any other law for the time being in force, all Civil Courts in a district including the staff thereof shall, subject to the control of the High Court, be subordinate to the Court of District Judge.