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

State of Gujarat - Subsection

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

(b)Pleaders of the III Grade admitted under the rules framed by the former Hyderabad High Court under the Legal Practitioners Act, 1879 (XVIII of 1879), may be issued sanads restricting their rights to practice only in Civil and Criminal Courts inferior to the District and Sessions Court and before the Revenue and Public Officers inferior to the Collector.