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] [Section 7] [Entire Act] Bombay Presidency - Subsection Section 7(v) in Bombay High Court (Designation of Senior Advocates) Rules, 2018 (v)been convicted of an offence involving moral turpitude or for Contempt of the Court; or
