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 20] [Entire Act] State of Gujarat - Subsection Section 20(5) in The Gujarat Advocates Welfare Fund Act, 1991 (5)The Bar Council and Bar Associations shall keep proper accounts of the stamps in such form and in such manner as may be prescribed.
