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] State of Punjab - Subsection Section 2(b) in Punjab State Mediation Rules, 2019 (b)"Attorney" means a person duly appointed as such in accordance with the Powers-of-Attorney Act, 1882 and the Rules framed there under.
