Legal Document View

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
[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(d) in The Bombay Pleaders Act, 1920

(d)in or before any other Court, tribunal or person in or before which or whom, vakils of the High Court are or may hereafter be entitled by law to practice; and