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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(b) in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995

(b)"Pleader" means any person entitled to appear and plead for another in a Civil Court and includes an Advocate, a Vakil and an Attorney of a High Court;