Legal Document View

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
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2)(c) in The Bombay Pleaders Act, 1920

(c)Mukhtars of Class II admitted under the rules framed by the former Saurashtra High Court under the Legal Practitioners Act, 1879, and under the High Court of Judicature Ordinance for the State of Saurashtra, 1948 may be issued sanads restricting their rights to practice only to the Civil Courts inferior to the District Court and to cases triable by the Civil Judge, Junior Division, only. Such sanads may also restrict the right to practise in Criminal Courts inferior to Sessions Court.]