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 2] [Entire Act] State of Gujarat - Subsection Section 2(b) in The Gujarat Advocates Welfare Fund Act, 1991 (b)"advocate" means a person whose name has been enrolled on the roll of advocates prepared and maintained by the Bar Council under Section 17 of the advocates Act:
