(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, [***] [The words 'elsewhere than in the Greater Bombay' deleted by A.O., 1960.], 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;
