(3)"Pleader" means a pleader admitted under this or any previous Act, and includes an attorney of the High Court appearing, pleading or acting for a client, elsewhere than in [the Greater Bombay] [These words were substituted for the original by Bombay 17 of 1945, Section 9. Schedule E, read with Bombay 52 of 1947, Section 2 proviso.], but nothing in sections 3, 4, 5, 6, 11, 12, 13, 24, 25, 27 or 30, shall apply to an attorney of the High Court;
