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 9] [Entire Act] State of Gujarat - Section Section 26 in The Bombay Pleaders Act, 1920 26. (Powers of District Court or Court of Session in respect of improper conduct of Pleader.) Repealed by Act 25 of 1961, Section 50(4)(b).
