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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3)(a) in The Gujarat Civil Courts Act, 2005

(a)The provisions of the Provincial Small Cause Act, 1887 (9 of 1887) applicable to Courts of Small Causes, shall apply to a Court invested under sub-section (1) with the jurisdiction of a Court of Small Causes, so far as the exercise of that jurisdiction by those Courts.