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Bombay Presidency - Section

Section 13 in The Bombay Pleaders Act, 1920

13. Receipt to be given for documents.

- Every pleader receiving a document of any kind from his client shall-
(a)on demand give a receipt in writing for such document at the time when he receives it, and
(b)subject to the provisions of section 30 return such document if his client requires the same and gives a receipt in writing therefor.