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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3) in The Bombay Pleaders Act, 1920

(3)Every Pleader receiving such fee [shall, at the time when such fee is received by him give] [These words were substituted for the words 'shall, give' by Bombay 53 of 1949, section 3, Second Schedule.] a receipt in writing for the same, specifying the date of receipt.