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 435] [Entire Act] State of Gujarat - Subsection Section 435(a) in Gujarat High Court Rules, 1993 (a)When a firm or partnership of Advocates is appointed to appear on behalf of any party, the appearance or Vakalatnama as the case may be, shall bear on its the name of the firm or partnership and the names of partners constituting the same.
