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] [Entire Act] State of Bihar - Section Section 4A in Patna High Court Rules, 1916 4A. [] [Existing Rule 4A re-numbered as 4B by C.S. No. dated 19.12.1977] Here and throughout these Rules unless there is anything repugnant in the subject or context "pleader" means advocate, vakil or attorney.
