Section 1 in Gujarat Electricity Regulatory Commission (Establishment of Forum for Redressal of Grievances of the Consumers) Regulations, 2004
1. Short title, extent, commencement and application.
(1)This Act may be called The Gujarat Cour Fees Act, 2004.(2)It extends to the whole of the State of Gujarat.(3)It shall come into force on such date as the State Government may, [by notification in the Official Gazette, appoint.] [By Notification No. GK/5/2004/770/H, dated 29th April 2004 (w.e.f 01-05-2004)](4)The provisions of this Act shall not apply to fees or stamps relating to documents presented or to be presented before any officer serving under the Central Government.(5)In the absence of any specific provision to the contrary, nothing in this Act shall affect any special law now in force relating to fees taken in the courts and public offices.
