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 16A] [Entire Act] State of Gujarat - Subsection Section 16A(2) in The Gujarat Advocates Welfare Fund Act, 1991 (2)The block period of five years shall commence from such date as may be specified by the Bar Council.
