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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(2) in The Ahmedabad City Courts Act, 1961

(2)The period of limitation for an appeal from a decree or order of the City Court shall be thirty days from the date of such decree or order and the provisions of the Indian Limitation Act, 1908 (IX of 1908), shall apply as if the said period had been specified by an entry in the first schedule to that Act.