Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(4) in The Gujarat Civil Courts Act, 2005

(4)If there be any doubt as to which Court any suit, appeal or proceedings shall stand transferred or as to which Court any appeal shall be preferred in accordance with the provisions of this Act the Court designated by the High Court shall be the Court to which such suit, appeal or proceedings shall be transferred or such appeal shall be preferred, and the decision of the High Court shall be final.