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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1)(n) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(n)"Pleader". - "Pleader" used with reference to any proceeding in any Court, means a pleader authorised under any law *for the time being in force to practise in such Court, and includes (1) an advocate, a vakil [and an attorney] [The words 'and an attorney' were omitted by Schedule (1) of Consolidation Act but were restored by Notification 3-L/85 dated the 6th August, 1928 published in Government Gazette dated 8th Bhadon, 1985.] of the High Court so authorised, and (2) any other person appointed with the permission of the Court to act in such proceeding ;