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[Cites 0, Cited by 34] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(q) in The Code of Criminal Procedure, 1973

(q)"pleader" when used with reference to any proceeding in any Court, means a person authorised by or under any law for the time being in force, to practice in such Court, and includes any other person appointed with the permission of the Court to act in such proceeding;