Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Bombay Presidency - Subsection Section 2(f) in Bombay High Court (Designation of Senior Advocates) Rules, 2018 (f)"Stakeholder" means and includes every person directly concerned with or affected by the designation of any Advocate as a Senior Advocate of the High Court.
