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 9] [Entire Act] State of Gujarat - Subsection Section 9(a) in The Bombay Pleaders Act, 1920 (a)to any party appearing, pleading or acting on his own behalf, or appearing or acting by his recognised agent as defined in rule 2, Order III, of the Code of Civil Procedure, 1908 (V of 1908), or
