Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Gujarat - Section Section 5 in The Ahmedabad City Courts Act, 1961 5. Appointment of Judges. - The State Government may, by notification in the Official Gazette, appoint as many persons as it thinks fit to be Judges of the City Court.
