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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1) in The Gujarat Civil Courts Act, 2005

(1)There shall be established by the State Government, by notification, in each district such number of Courts of Civil Judges as may be fixed by the State Government in consultation with the High Court and specify the Local limits of jurisdiction of each such Court.