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 1] [Entire Act] Bombay Presidency - Section Section 24 in The Bombay Pleaders Act, 1920 24. [Suspension or removal of pleader by High Court on conviction of criminal offence.] - Repealed by Act 25 of 1961, section 50(4)(b).
