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 2] [Entire Act] State of Gujarat - Subsection Section 2(2) in The Bombay Pleaders Act, 1920 (2)"Court subordinate to the High Court" means any court, tribunal, or person whose decree, order, decision, or award is, or may hereafter be, subject to the appellate or revisional jurisdiction of the High Court;
