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 11] [Entire Act] State of Gujarat - Section Section 25 in The Bombay Pleaders Act, 1920 25. (Punishment of Pleader by High Court for improper conduct.) Repealed by Act 25 of 1961, Section 50(4)(b).
