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 18] [Entire Act] State of Gujarat - Subsection Section 18(2) in The Bombay Pleaders Act, 1920 (2)[ Nothing contained in sub-section (1) of this Section or in Section 20 shall apply to fees payable to pleaders in the Court of Small Causes of Ahmedabad] [Substituted by Gujarat 32 of 1961, dated 1st November 1961.].
