(1)This Act may be called the Bombay Pleaders Act, 1920.(2)[ It extends to the whole of the [State of Gujarat] [This portion was substituted for sub-section (2) by Bombay 55 of 1958, section 4.].(3)[ In that part of the State of Bombay to which it is extended by the Bombay Pleaders (Extension and Amendment) Act, 1958, it shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.] [Sub-section (3) stands unmodified by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
