Section 23(3)(ii) in Ahmedabad City Courts (Amendment) Act, 1980

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State of Gujarat - Subsection

Section 23(3)(ii) in Ahmedabad City Courts (Amendment) Act, 1980

(ii)if before the specified date or, as the case may be, the date of inclusion it has not been preferred within the period of limitation to a competent Court, lie within that period to the City Court.

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State of Gujarat - Subsection

Section 23(3)(ii) in Ahmedabad City Courts (Amendment) Act, 1980