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 11] [Entire Act] Bombay Presidency - Subsection Section 11(2) in The Bombay Pleaders Act, 1920 (2)Where a party fails so to do, the pleader shall demand such fee and shall not perform any services for such party until the fee has been paid.
