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State of Uttar Pradesh - Section

Section 488 in The General Rules (Civil), 1957

488. Proof of power-of-attorney.

- Unless a power-of-attorney constituting such attorney or the attorney of an executor absent from the State can, under Section 85 of the Indian Evidence Act, 1872, be presumed to have been executed and authenticated as in the said section mentioned, the court may require further proof of its due execution.