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 3] [Entire Act] Bombay Presidency - Subsection Section 3(b) in The Mamlatdars' Courts Act, 1906 (b)the words "plaintiff" and "defendant" shall include(i)a pleader duly appointed to act on behalf of such plaintiff or defendant, and(ii)the recognized agent of a plaintiff or defendant as defined in section 37 of the [Code of Civil Procedure.]
