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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(4) in The Gujarat Civil Courts Act, 2005

(4)The place at which a Civil Court deemed to be established under sub-sections (1) to (3) is being held immediately prior to the appointed date shall be deemed to be the place fixed under said sub-section (1) of Section 7.