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 2] [Entire Act] State of Gujarat - Section Section 24 in The Bombay Pleaders Act, 1920 24. (Suspension or removal of Pleader by High Court on conviction of criminal offence.) Repealed by Act 25 of 1961, Section 50(4) (b).
