Section 798B in Rules of the High Court of Judicature for Rajasthan, 1952
798B. Execution of power of attorney under section 4, clause (a) of Power of Attorney Act.
- The power of attorney, the execution of which shall be verified in accordance with the provisions of section 4, clause (a), of the Powers of Attorney Act, 1882 must be annexed to such petition and will be received for deposit on the Court being satisfied as to its due execution but the Court may, before making an order for its deposit, require further evidence of such execution.
