Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in The Gujarat Civil Courts Act, 2005

(3)When any such suit, proceedings or appeal referred to in sub-section (1) and (2) comes before any such judicial officer, he shall report the circumstances to the Court to which he is immediately subordinate. The said superior Court shall thereupon dispose of the case in the manner prescribed by Section 24 of the Code.