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 153] [Entire Act] State of Odisha - Subsection Section 153(1) in The Orissa Registration Rules, 1988 (1)An appeal under Section 72 or an application under Section 73 shall be presented either by the applicant or by an agent holding a power of attorney authenticated in accordance with Section 33.
