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 0] [Section 20] [Entire Act] State of Gujarat - Subsection Section 20(4) in The Ahmedabad City Courts Act, 1961 (4)All criminal proceedings pending before any Magistrate and cognizable by a Magistrate appointed under Section 14 shall stand transferred to the Chief Magistrate appointed under that section.
