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 2] [Entire Act] State of Gujarat - Section Section 6 in The Bombay Pleaders Act, 1920 6. (Conditions of admission.) Repealed by Act 25 of 1961, Section 50(2)(b)
