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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(c) in The Bombay Pleaders Act, 1920

(c)Mukhtars of Class II admitted under the rules framed by the former Saurashtra High Court under the Legal Practitioners Act, 1879 (XVIII of 1879), and under the High Court of Judicature Ordinance for the State of Saurashtra, 1948 may be issued sanads restricting their right of practice only to the Civil Courts, inferior to the District Court and to cases triable by the Civil Judge, Junior Division, only. Such sanads may also restrict the right to practice in Criminal Courts inferior to Sessions Court.]