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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(a) in The Bombay Pleaders Act, 1920

(a)take instructions in any proceeding except from the party on whose behalf he is retained or from some person who is within the meaning of the Code of Civil Procedure, 1908 (V of 1908), the recognised agent of such party, or from some person authorised by such party to give such instruction, or