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

State of Gujarat - Subsection

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

(a)Mukhtars in the former State of Madhya Pradesh who have been admitted as pleaders under the rules framed by the former High Court of Nagpur under the Legal Practitioners Act, 1879 (XVIII of 1879) may be issued sanads restricting their right to plead only with the previous permission of the Court concerned.