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 4] [Entire Act] State of Gujarat - Section Section 19 in The Bombay Pleaders Act, 1920 19. (Amount payable by client to Pleader.) Repealed by Act 21 of 1926, section 6.
