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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(5)(a) in The Gujarat Civil Courts Act, 2005

(a)when in the exercise of the jurisdiction of a Court of Small Causes, a Court invested with that jurisdiction sends a decree for execution to itself as a court having jurisdiction in suits of a Civil nature, which are not cognizable by a Court of Small Causes, or