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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(4) in The Gujarat Civil Courts Act, 2005

(4)A Court invested with the jurisdiction of a Court of Small Causes under subsection (1) with respect to the exercise of that jurisdiction and the same Court with respect to the exercise of its jurisdiction in suits of Civil nature which are not cognizable by a Court of Small Causes shall, for the purposes of this act and the Code be deemed to be different Courts.