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] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The National Commission For Minority Educational Institutions (Procedure For Appeal) Rules, 2006 (g)"Pleader" has the same meaning assigned to it in clause (xv) of section 2 of the Code of Civil Procedure, 1908 (5 of 1908);
