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 20] [Entire Act] State of Gujarat - Subsection Section 20(2) in The Bombay Pleaders Act, 1920 (2)Except in the cases specified in this Section, a party employing more than one Pleader shall not be entitled to recover from his adversary more than one set of Pleader's fees.
