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] [Entire Act] State of Gujarat - Section Section 15 in The Bombay Pleaders Act, 1920 15. Pleaders not to give or take commission. - No Pleader shall tender, give, retain or consent to retain any gratification for procuring or having procured the employment of himself or of any other Pleader in any legal business.
